(3)[A police officer or other person] [Substituted by section 94, Act 100 of 1956, for 'A police officer' (w.e.f. 16-2-1957).] seizing a licence under subsection (2) shall give to the person surrendering the licence a temporary acknowledgement therefor and such acknowledgement shall. authorise the holder to drive until the licence has been returned to him [or until such date as may be specified by the police officer or other person in the acknowledgement, whichever is earlier:Provided that if any Magistrate, police officer or other person authorised by the State Government in this behalf is, on an application made to him, satisfied that the licence cannot be, or has not been, returned to the holder thereof before the date specified in the acknowledgement for any reason for which the holder is not responsible, the Magistrate, police officer or other person, as the case may be, may extend the period of authorisation to drive to such date as may be specified in the acknowledgement.] [Substituted by section 94, Act 100 of 1956, for 'or the Court has otherwise order' (w.e.f. 16-2-1957).]
