(1)Every [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).], except a [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] issued under section 14, shall be in Form D as set forth in the First Schedule and shall have affixed thereto one of the signatures or thumb impressions given on the form of application for the [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] [and one of the photographs referred to in sub-section (2) of section 7] [Substituted by Act 47 of 1982, section 3 (w.e.f. 1-10-1982).]
