(1)A Regional Transport Authority constituted under Chapter IV may for reasons to be recorded in writing and subject to any prescribed conditions declare any person disqualified, for a specified period, for holding or obtaining a licence to drive [any transport vehicle or a transport vehicle of a particular class or description] [Substituted by Act 56 of 1969, section 7, for 'a transport vehicle' (w.e.f. 2-3-1970).] in the State.
