(2)A permit may be renewed on an application made and disposed of as if it were an application for a permit :[Provided that the application for the renewal of a permit shall be made,-(a)in the case of a stage carriage permit or a public carrier's permit, not less than [one hundred and twenty days] before the date of its expiry; and(b)in any other case, not less than [sixty days] [Substituted by section 25, Act 56 of 1969, for 'thirty days' (w.e.f. 1-11-1970).] before the date of its expiry:]Provided [further] [Inserted by Act 100 of 1956, section 52, (w.e.f. 16-2-1957).] that, other conditions being equal, an application for renewal shall be given preference over new applications for permits.
