15. Power of licensing authority to disqualify, for holding a driving licence.
(1)If a licensing authority is satisfied after giving him an opportunity of being heard that any person-(a)is a habitual criminal or a habitual drunkard, or(b)is using or has used a motor vehicle in the commission of cognisable offence, or(c)has by his previous conduct as driver of a motor vehicle shown that his driving is likely to be attended with danger to the public,it may, for reasons to be recorded in writing, make an order disqualifying that person for a specified period for holding or obtaining [any driving licence or a licence to drive a particular class or description of vehicle] [Substituted by Act 56 of 1969, section 6, for 'a driving licence' (w.e.f. 2-3-1970).].(2)Upon the issue of any such order a person affected, if he is the holder of a [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).], shall forthwith surrender his [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] to the licensing authority making the order, if the [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] has not already been surrendered, and the licensing authority shall-(a)if the [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] is a licence issued under this Act, keep it until the disqualification has expired or has been removed, or(b)if it is not a [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] issued under this Act, endorse the disqualification upon it and send it to the licensing authority by which it was issued:[Provided that where the driving licence of a person authorises him to drive more than one class or description of motor vehicles and the order, made under sub-section (1), disqualifies him from driving any specified class or description of motor vehicles, the licensing authority shall endorse the disqualification upon the driving licence and return the same to the holder.] [Inserted by Act 56 of 1969, section 6 (w.e.f. 2-3-1970).](3)Any person aggrieved by an order made by a licensing authority under this section may, within thirty days of the receipt of the order, appeal to the prescribed authority, and such appellate authority shall give notice to the licensing authority and hear either party if so required by that party and may make such inquiry into the matter as it thinks fit. An order made by any such appellate authority shall be final.
