(3)Any registering authority may order the examination of a motor vehicle within its jurisdiction by such authority as the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may by order appoint and, if upon such examination and after giving the owner an opportunity to make any representation he may wish to make [(by sending to the owner a notice by registered post acknowledgement due at his address entered in the certificate of registration)] [Inserted by Act 100 of 1956, section 30 (w.e.f. 16-2-1957).] it is satisfied that the vehicle is in such a condition that [it is incapable of being used or] [Inserted by Act 100 of 1956, section 30 (w.e.f. 16-2-1957).] its use in a public place would constitute a danger to the public and that it is beyond reasonable repair, may cancel the registration of the vehicle.
