(2)Upon the issue of any such order a person affected, if he is the holder of a [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).], shall forthwith surrender his [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] to the licensing authority making the order, if the [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] has not already been surrendered, and the licensing authority shall-(a)if the [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] is a licence issued under this Act, keep it until the disqualification has expired or has been removed, or(b)if it is not a [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] issued under this Act, endorse the disqualification upon it and send it to the licensing authority by which it was issued:[Provided that where the driving licence of a person authorises him to drive more than one class or description of motor vehicles and the order, made under sub-section (1), disqualifies him from driving any specified class or description of motor vehicles, the licensing authority shall endorse the disqualification upon the driving licence and return the same to the holder.] [Inserted by Act 56 of 1969, section 6 (w.e.f. 2-3-1970).]
