(a) is a habitual criminal or a habitual drunkard, or

(b) is using or has used a motor vehicle in the commission of cognizable offence, or

(c) has by his previous conduct as driver of a motor vehicle shown that his driving is likely to be attended with danger to the public, it may, for reasons to be recorded in writing, make an order dis- qualifying that person for a specified period for holding or obtaining 1[ any driving licence or a licence to drive a particular class or description of vehicle].