Section 17(5) in The Motor Vehicles Act, 1939

Central Government Act

(5) A Court shall, unless for special reasons to be recorded in writing it thinks fit to order otherwise,, order the disqualification of an offender-

(a) who having been convicted of an offence punishable under section 116 is again convicted of an offence punishable under that section,

1. Subs. by Act 56 of 1969, s. 7, for" a transport vehicle" (w. e. f. 2- 3- 1970 ).

2. Subs. by Act 100 of 1956, s. 16. for" licence" (w. e. f. 16- 2- 1957 ).

3. Inserted by Act 47 of 1978, s. 7 (w. e. f. 16. 1. 1979 ).

(b) who is convicted of an offence punishable under section 120; or

(c) who is convicted of an offence punishable under section 123: Provided that the period of disqualification shall not exceed 3[ in the case referred to in clause (a), five years, or, in the case referred to in clause (b), two years] or, in the case referred to in clause (c), one year.