(1)Any police officer authorised in this behalf or other person authorised in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, if he has reason to believe that any identification mark carried on a motor vehicle or any licence, permit, certificate of registration, certificate of insurance or other document produced-to him by the driver or person in charge of a motor vehicle is a false document within the meaning of section 464 of the Indian Penal Code, (45 of 1860) seize the mark or document and call upon the driver or owner of the vehicle to account for his possession of or the presence in the vehicle of such mark or document.(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).].(3)[A police officer or other person] [Substituted by section 94, Act 100 of 1956, for 'A police officer' (w.e.f. 16-2-1957).] seizing a licence under subsection (2) shall give to the person surrendering the licence a temporary acknowledgement therefor and such acknowledgement shall. authorise the holder to drive until the licence has been returned to him [or until such date as may be specified by the police officer or other person in the acknowledgement, whichever is earlier:Provided that if any Magistrate, police officer or other person authorised by the State Government in this behalf is, on an application made to him, satisfied that the licence cannot be, or has not been, returned to the holder thereof before the date specified in the acknowledgement for any reason for which the holder is not responsible, the Magistrate, police officer or other person, as the case may be, may extend the period of authorisation to drive to such date as may be specified in the acknowledgement.] [Substituted by section 94, Act 100 of 1956, for 'or the Court has otherwise order' (w.e.f. 16-2-1957).]
