(4)Where the application is for a licence to drive a transport vehicle, no such authorisation shall be granted to any applicant unless he possesses [***] a driving certificate issued by a school or establishment referred to in section 12.[(5) Where the applicant does not pass the test, he may be permitted to re-appear for the test after a period of seven days:Provided that where the applicant does not pass the test even after three appearances, he shall not be qualified to re-appear for such test before the expiry of a period of sixty days from the date of last such test [and such applicant shall be required to complete a remedial driver training course from any school or establishment under section 12].]
