(1)No person shall drive a motor vehicle in any public place unless he holds an effective [driving licence] [Substituted by Act 100 of 1956, section 3 for 'licence' (w.e.f. 16-2-1957).] issued to himself authorising him to drive the Vehicle; and no person shall so drive a motor vehicle as a paid employee or shall so drive a [transport vehicle] [Substituted section 3, Act 100 of 1956, for 'public service vehicle' (w.e.f. 16-2-1957).] unless his [driving licence] [Substituted by Act 100 of 1956, section 3 for 'licence' (w.e.f. 16-2-1957).] specifically entitles him so to do.(2)A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1959.] may prescribe the conditions subject to which sub-section (1) shall not apply to a person receiving instruction in driving a motor vehicle.(3)[ Notwithstanding anything contained in sub,-section (1), a person who holds an effective driving licence authorising him to drive a motor car may drive any motor cab hired by him for his own use.] [Inserted by Motor Vehicles (Amendment) Act, 1959 (56 of 1969), Section 3 (2-3-1970).]
