(4)When the authority renewing the [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).] is not the authority which issued the [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).], it shall intimate the fact of renewal to the authority which issued the (2) An application for the, renewal of a [driving licence] [Substituted by Act 100 of 1956, section 10, for 'licence' (w.e.f. 16-2-1957).] shall be made in Form B as set 'forth in the First Schedule and shall contain the declaration required by that form; provided that where the applicant does not or is unable to subscribe to the said declaration the provisions of sub-section (5) of section 7 shall apply.
