(2)Any police officer authorised in this behalf [or other person authorised in this behalf] [Inserted by Act 100 of 1956, section 94 (w.e.f. 10.2.1957).] by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, if he has reason to believe that the driver of a motor vehicle who is charged with any offence under this Act may abscond or otherwise avoid the service of a summons, seize any licence held by such driver and forward it to, the Court taking cognizance of the offence [and the said Court shall, on the first appearance of such driver before it, return the licence to him in exchange for the temporary acknowledgement given under sub-section (3)] [Inserted by Act 100 of 1956, section 94 (w.e.f. 10.2.1957).].
