(1)No person shall, while he holds any [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] for the time being in force, hold any other [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] except a [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] issued in accordance with the provisions of section 14, or a document authorising, in accordance with the rules made under section 92, the person specified therein to drive a motor vehicle.
