(8)When an application has been duly made to the appropriate licensing authority and the applicant has satisfied such authority of his physical fitness and of his competence to drive and has paid to the authority [such fee as the Central Government Rules made under this Act, specify] [Substituted for the words 'a fee of eleven of rupees' by Act 27 of 1977, section 2 (w.e.f. 1-1-1978).] the licensing authority shall grant the applicant a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] unless the applicant is disqualified under section 4 for driving a motor vehicle or is for the time being disqualified for holding or obtaining a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] :Provided that,-[* * * *] [Clause (a) omitted by Act 20 of 1942, section 4 (w.e.f. 3.4.1942).][* * *] [The brackets and letter '(b)' omitted by section 4 by Act 20 of 1942.] a licensing authority may issue a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] to drive a motor cycle or a [light motor vehicle] [Substituted by Act 100 of 1956, section 5, for 'motor car' (w,e.f. 16-2-1957).] not-withstanding that it is not the appropriate licensing authority, if the licensing authority is satisfied that there is good reason for the applicant's inability to apply to the appropriate licensing authority;[Provided further that the licensing authority shall not issue a new driving licence to the applicant, if he had previously held a driving licence issued under this Act, unless it is satisfied that there is good reason for his inability to obtain a duplicate copy of his former licence.] [Inserted by Act 100 of 1956, section 5 (w.e.f. 16-2-1957).]
