13. Orders refusing or revoking driving licences and appeals therefrom.
(1)Where [a licensing authority refuses to issue or renew, or revokes, any driving licence, or refuses to add a class of motor vehicle to any driving licence] [Substituted by Act 100 of 1956, section 12, for 'the licensing authority refuses to issue or revokes or refuses to renew any licence' (w.e.f. 16-2-1957).], it shall do so by an order communicated to the applicant or the holder, as the case may be, giving the reasons in writing for such refusal or revocation.(2)[ Any person aggrieved by an order made under sub-section (1) may, within thirty days of the service on him of the order, appeal to the prescribed authority which shall decide the appeal after giving such person and the authority making the order an opportunity of being heard and the decision of the appellate authority shall be binding on the authority making the order.] [Substituted by section 12, Act 100 of 1956, for the original sub-section (2) (w.e.f. 16-2-1957).][* * *] [Sub-section (3) omitted by section 12, Act 100 of 1956 (w.e.f. 16-2-1957).]
