(3)Where the application is for a [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] to drive as a paid employee or to drive a transport vehicle, or where in any other case the licensing authority for reasons to be stated in writing so requires, the application shall be accompanied by a medical certificate in Form C, as set forth in the First Schedule, signed by a registered medical practitioner.[* * *] [Omitted by Act 47 of 1982, section 2 (w.e.f. 1-10-1982).]
