(3)(a)Upon the issue of any order under sub-rule (1) or sub-rule (2) the person affected, if he is the holder of a licence, shall forthwith surrender hiS licence to the licensing authority If the licence has not already been surrendered.(b)The licensing authority shall keep the licence until the expiry of the period for which the person has been disqualified or debarred, or if he has been debarred permanently, for a period of five years
