(5)Where the holder of a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] is disqualified by the order of any Court for holding or obtaining a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], the Court shall take possession of the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] and forward it to the licensing authority by which it was granted or last renewed and that authority shall keep the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] until the disqualification has expired or has been removed and the person entitled to the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] has made a demand in writing for its return to him:Provided that, if the disqualification is limited to the driving of a motor vehicle of a particular class or description, the Court shall endorse the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] to this effect and shall send a copy of the order of disqualification to the licensing authority by which the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] was granted and shall return the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] to the holder.
