(3)[ When a licence, permit or pass is liable to be cancelled, it may, at the discretion of the authority who granted the same, be suspended for a period of ninety days at a time, provided the authority concerned may extend the period of suspension beyond ninety days under exceptional circumstances, after recording reasons for the same.] [Existing sub-section (3) made (4) thereof and new sub-section (3) Inserted by Act 6 of 1985.]
