- [(1)] [Section 114 renumbered as sub-section (1) thereof by Act 100 of 1956, section 85 (w.e.f. 16-2-1957).] Whoever, being disqualified under this Act for holding or obtaining a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).], drives a motor vehicle in a public place or applies for or obtains a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] or, not being entitled to have a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] issued to him free of endorsement, applies for or obtains a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] without disclosing the endorsements made on a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] previously held by him or, being disqualified under this Act for holding or obtaining a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).], uses in [India] [Substituted by Act 3 of 1951, section 3 and Schedule for 'the States' (w.e.f. 1.4.1951).] a [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] such as is referred to in sub-section (2) of section 9, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to [five hundred rupees] [Substituted by Act 100 of 1956, section 85, for 'two hundred and fifty rupees' (w.e.f. 16-2-1957).], or with both, and any [driving licence] [Substituted by section 85, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] so obtained by him shall be of no effect.(2)[ Whoever, being disqualified under this Act, for holding or obtaining a conductor's licence, acts as a conductor of a stage carriage in a public place or applies for or obtains a conductor's licence or, not being entitled to have a conductor's licence issued to him free of endorsement, applies for or obtains a conductor's licence' without disclosing the endorsements made on a conductors licence previously held by him shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both, and any conductor's licence so obtained by him shall be of no effect.] [Inserted by Act 100 of 1956, section 85 (w.e.f. 16.2.1957)]
