(3)No person shall drive or cause or allow to be driven in any public place any motor vehicle or trailer-(a)the unladen weight of which exceeds the unladen weight specified in the certificate of registration of the vehicle, or(b)the laden weight of which exceeds the registered laden weight specified in the certificate of registration, [* * *] [The word 'or' omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).][* * *] [Clause (c) was omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).]
