(1)No person shall drive a motor vehicle in any public place unless he holds an effective [driving licence] [Substituted by Act 100 of 1956, section 3 for 'licence' (w.e.f. 16-2-1957).] issued to himself authorising him to drive the Vehicle; and no person shall so drive a motor vehicle as a paid employee or shall so drive a [transport vehicle] [Substituted section 3, Act 100 of 1956, for 'public service vehicle' (w.e.f. 16-2-1957).] unless his [driving licence] [Substituted by Act 100 of 1956, section 3 for 'licence' (w.e.f. 16-2-1957).] specifically entitles him so to do.
