13. Temporary Authorisation in Lieu of Driving Licence.
(1)Where the holder of a driving licence has submitted the driving licence to the Licensing Authority for renewal and has deposited the prescribed fee or where a Police Officer or Officer of the Transport Department or Court h:is taken temporary possession of a driving licence under sub-section (2) of Section 206 of the Act for any purpose and the driving licence has not been suspended or cancelled, the Licensing Authority or the Police Officer or the Officer of the Transport Department or the Court, as the case may be, shall give him a temporary acknowledgement under sub-section (3) of the said section for the driving licence and temporary authorisation to drive in Form M.P.M.VR.-5 (L Tern) and the production thereof on demand, shall be deemed to be production of the driving licence.(2)Until the driving licence has been returned to the holder, he shall not be entitled to drive a motor vehicle (without being in possession of his driving licence) beyond the period specified in the temporary' authorisation as aforesaid :Provided that the authority, Court or any Officer by which the said temporary authorisation was granted, may in its or his discretion by order in writing extend the period thereon.(3)No fee shall be payable in respect of such temporary authorisation.
