(1)A police officer in uniform may require any person driving or attempting to drive a motor vehicle in a public place to provide one or more specimens of breath for breath test there or nearby, if the police officer has any reasonable cause-(a)to suspect him of having alcohol in any quantity in his body, or(b)to suspect him of having committed an offence punishable under section 117:Provided that no requirement for breath test shall be made unless it is made as soon as reasonably practicable after the commission of such offence.
