(6)Where on an appeal against any conviction or order of a Court which has been endorsed on a driving licence,the appellate Court varied, or sets aside the conviction or order, the appellate Court shall inform the licensing authority by which the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] was last renewed and the licensing authority which granted the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], and shall amend or cause to be amended the endorsement of such conviction or order.
