(1)If a licensing authority is satisfied after giving him an opportunity of being heard that any person-(a)is a habitual criminal or a habitual drunkard, or(b)is using or has used a motor vehicle in the commission of cognisable offence, or(c)has by his previous conduct as driver of a motor vehicle shown that his driving is likely to be attended with danger to the public,it may, for reasons to be recorded in writing, make an order disqualifying that person for a specified period for holding or obtaining [any driving licence or a licence to drive a particular class or description of vehicle] [Substituted by Act 56 of 1969, section 6, for 'a driving licence' (w.e.f. 2-3-1970).].
