(3)If the applicant is the holder of a private carrier's permit which has been suspended or has been the holder of a private carriers permit which has been revoked, the Regional Transport Authority may [* * *] [The words 'at its discretion' omitted by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).] notwithstanding anything contained in sub. section (1) refuse the application.
