10. [ Currency of driving licence. [Substituted by Act 100 of 1956, section 9, for the former section (w.e.f. 16-2-1957).]
- A driving licence issued or renewed under this Act [after the commencement of the Motor Vehicle (Amendment) Act, 1978] [Substituted by Act 56 of 1969, section 4, for sub-section (1) (w.e.f. 2-3-1970).] shall, subject to the provision contained in this Act as to the cancellation of driving licences and the disqualification of holders of driving licences for holding or obtaining driving licences, be effective without renewal for a period of [five years] [Substituted for the words 'three years' section 6, Act 47 of 1978, (w.e.f. 16-1-1979).] only from the date of the issue of the licence or, as the case may be, from the date with effect from which the licence is renewed under section 11; and the driving licence shall be deemed to continue to be effective for a period of thirty days after the date of its expiry:][Provided that a driving licence issued or renewed to drive as a paid employee or to drive a transport vehicle shall be effective without renewal for a period of three years only.] [Inserted by Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 6 (16.1.1979).]
