(3) Where a person is' convicted of an offence under this section, the Court by which such person is convicted may, in addition to any sentence which may be passed under sub- section (1), by order-
(a) if the vehicle used in the commission of the offence is a motor car, suspend its certificate of registration for a period not exceeding four months;
(b) if the vehicle used in the commission of the offence is a transport vehicle, suspend its permit for a period not exceeding six months or cancel it.