(2)A [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] shall specify whether the holder is entitled to drive as a paid employee and whether he is entitled to I drive a [transport vehicle] [Substituted by section 6, Act 100 of 1956, for 'public service vehicle' (w.e.f. 16-2-1957).] and shall further be expressed as entitling the holder to drive a motor vehicle of one or more of the following classes, namely: -(a)a motor cycle,(b)[ invalid carriage, [Substituted by section 6, Act 100 of 1956, for Clause (b) to (k) (w.e.f. 16-2-1957).](c)light motor vehicle,(d)[ medium goods vehicle,(e)medium passenger motor vehicle,(ei)heavy goods vehicle,(eii)heavy passenger motor vehicle,](f)road roller,(g)motor vehicle of a specified description.]
