(6)No. [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] shall be issued to any applicant unless-[* * *] [The brackets and letter '(a)' omitted by Act 20 of 1942, section 4.] he passes to the satisfaction of the licensing authority the test of competence to drive specified in the Third Schedule.[* * *] [The word 'or' omitted by section 4, Act 20 of 1942.][* * * *] [The word '(b)' omitted by section 4, Act 20 of 1942.][Provided that, where the application is for a licence to drive a motor cycle or a light motor vehicle, the licensing authority shall exempt the applicant from Part I of the test specified in the Third Schedule, if the licensing authority is satisfied-(a)that the applicant has previously held a licence to drive and that the period between the date of expiry of that licence and the date of such application does not exceed five years; or(b)that the applicant holds a driving licence issued by a competent authority of any country outside India:]Provided further that where the application is for a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] to drive a motor vehicle (not being a transport vehicle) otherwise than as a paid employee, the licensing authority may exempt the applicant from [* * *] [The words 'Part I of' omitted by Act 20 of 1942, section 4.] the test specified in the Third Schedule if the applicant possesses a driving certificate issued by an automobile association recognised in this behalf by the State Government.
