(5)Where the authority to whom an application is made under subsection (2) in respect of a driving licence is not the authority which issued the driving licence, it shall intimate the fact of affixation of the photograph on the driving licence to the authority which issued the driving licence.Explanation. - For the purposes of this section. "appointed day" mean the date of commencement of section 5 of the Motor Vehicles (Amendment) Act, 1982.] [Inserted by Act 56 of 1969, Section 5 (w.e.f. 2-3-1970).]
