The Motor Vehicles Act, 1988
22.
Suspension or cancellation of driving licence on conviction.
- Without
prejudice to the provisions of sub-section (3) of section 20 where a person,
referred to in sub-section (1) of is convicted of an offence of causing, by
such dangerous driving as is referred to in of any class or description of
motor vehicle the death of, or grievous hurt to, one or more persons, the
Court by which such person is convicted may cancel, or suspend for such
period as it may think fit, the driving licence held by such person in so
far as it relates to that class or description of motor vehicle.
- Without
prejudice to the provisions of sub-section (2) of if a person, having
been previously convicted of an offence punishable under is again
convicted of an offence punishable under that section, the Court, making
such subsequent conviction, shall, by order, cancel the driving licence held
by such person.
- If a
driving licence is cancelled or suspended under this section, the Court
shall take the driving licence in its custody, endorse the cancellation
or, as the case may be, suspension, thereon and send the driving licence so
endorsed to the authority by which the licence was issued or last renewed
and such authority shall, on receipt of the licence, keep the licence in
its safe custody, and in the case of a suspended licence, return the licence
to the holder thereof after the expiry of the period of suspension on an
application made by him for such return:
Provided that
no such licence shall be returned unless the holder thereof has, after the
expiry of the period of suspension, undergone and passed, to the satisfaction
of the licensing authority by which the licence was issued or last renewed, a
fresh test of competence to drive referred to in sub-section (3) of and
produced a medical certificate in the same form and in the same manner as
is referred to in sub-section (3) of (4) If a licence to drive a particular
class or description of motor vehicles is cancelled or suspended under this
section, the person holding such a licence shall be debarred from
holding, or obtaining, any licence to drive such particular class or
description of motor vehicles so long as the cancellation or suspension of
the driving licence remains in force.
Back