12. Revocation of driving licence on grounds of disease or disability.
- Notwithstanding anything contained in the foregoing sections, [any licensing authority] [Substituted by Act 100 of 1956, section 10. for 'a licence authority' (w.e.f. 16-2-1957).] may at any time revoke a [driving licence] [Substituted by section 11, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] [* * *] [The words 'issued by it' omitted by section 11, Act 100 of 1956 (w.e.f. 16-2-1957).], or may require, as a condition of continuing to hold such [driving licence] [Substituted by section 11, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).], the holder thereof to furnish a fresh medical certificate in Form' C as set forth in the First Schedule signed as required by sub-section (3) of section 7, if the licensing authority has reasonable grounds to believe that the holder of the [driving licence] [Substituted by section 11, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] is, by virtue of any disease or disability, unfit. to drive a motor vehicle [and where the authority revoking a driving licence is not the authority which issued the same, it shall intimate the fact of revocation to the authority which issued that licence.] [Inserted by section 11, Act 100 of 1956 (w.e.f. 16-2-1957)]
