(4)The security furnished under sub-section (3) may be forfeited in whole or in part by the transport authority if it is satisfied that the application was made for the purpose of preventing the issue of a temporary permit under section 62 and the *hole 'or part of it as has not been forfeited shall be refunded to the applicant, as soon as may be, after the disposal of the application;Provided that no such forfeiture shall be made unless the transport authority has given the applicant a reasonable opportunity of being heard.] [Inserted by section 20, Act 56 of 1969, w.e.f. 2-3-1970).]
