(5)A Court shall, unless for special reasons to be recorded in writing it thinks fit to order otherwise,, order the disqualification of an offender-(a)who having been convicted of an offence punishable under section 116 is again convicted of an offence punishable under that section,(b)who is convicted of an offence punishable under section 120; or(c)who is convicted of an offence punishable under section 123:Provided that the period of disqualification shall not exceed [in the case referred to in clause (a), five years, or,in the case referred to in clause (b), two years] [Substituted for the words 'in the cases referred to in clauses (a) and (b), two years, by the Motor Vehicles (Amendment) Act, 1977 (27 of 1977), Section 4 (w.e.f. 1.9.1977).] or in the case referred to in clause (c), one year.
