(5)If, from the application or from the medical certificate referred to in sub-section (3), it appears that the applicant is suffering from any disease or disability specified in the Second Schedule or any other disease or disability which is likely to cause the driving by him of a motor vehicle of the class which he would be authorised by the [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] applied for to drive to be a source of danger to the public or to the passengers, the licensing authority shall refuse to issue the [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).]:Provided that-(a)a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] limited to driving an invalid carriage may be issued to the applicant, if the licensing authority is satisfied that he is fit to drive such a carriage,(b)the applicant may, except where he suffers from a disease or disability specified in the Second Schedule, claim to be subjected to a test of his fitness or ability to drive a motor vehicle of a particular construction or design, and, if he passes such test to the satisfaction of the licensing authority and is not otherwise disqualified, the licensing authority shall grant him a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] to, drive such motor vehicle as the licensing authority may specify in the [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).].
