(2)The holder of a license shall not exercise the privileges of his license without being declared fit after a fresh medical examination in the event of his having,--(a)a sickness or injury involving incapacity for a period of fifteen days or more for the work for which he is licensed; or(b)an injury sustained in any accident occurring during the exercise of the privileges of his license or otherwise and which is likely to cause incapacity or impair his efficiency in the discharge of his duties.The license holder or his employer shall immediately notify all the relevant details of the sickness or injury to the Director-General.
