6. Restrictions on the holding of driving licences.
(1)No person shall, while he holds any [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] for the time being in force, hold any other [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] except a [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] issued in accordance with the provisions of section 14, or a document authorising, in accordance with the rules made under section 92, the person specified therein to drive a motor vehicle.(2)No holder of a [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] shall permit it to be used by any other person.(3)Nothing in this section shall prevent a licensing authority having the jurisdiction referred to in sub-section (1) of section 7 from adding to the classes of vehicle which the [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] authorises the holder to drive.
