(2)The [provisions of section 7 (except the provision requiring the application thereunder to be accompanied by three clear copies of a recent photograph of the applicant] [Inserted by Act 47 of 1978, section 3 (w.e.f. 16-1-1979).] shall apply to an application under this section as if the application were for the grant of a licence under that section to drive the class of motor vehicle which the applicant desires to be added to his licence:Provided that the provisions of [sub-section (3)] [Substituted for the words, brackets and figures 'sub-sections (3) and (4)', Act 47 of 1982.] of that section shall not apply where the applicant is the holder of a licence to drive as a paid employee or to drive a transport vehicle.
