The Motor Vehicles Act, 1988
23. Effect
of disqualification order.
- A person
in respect of whom any disqualification order is made under or shall be
debarred to the extent and for the period specified in such order from holding
or obtaining a driving licence and the driving licence, if any, held by
such person at the date of the order shall cease to be effective to such extent
and during such period.
- The
operation of a disqualification order made under section 20 shall not be
suspended or postponed while an appeal is pending against such
order or against the conviction as a result of which such order is made, unless
the appellate court so directs.
- Any
person in respect of whom any disqualification order has been made may at any
time after the expiry of six months from the date of the order apply to
the Court or other authority by which the order was made, to remove the
disqualification; and the Court or authority, as the case may be,
may, having regard to all the circumstances, either
cancel or vary the disqualification order:
Provided that
where the Court or other authority refuses to cancel or vary any
disqualification order under this section, a second application thereunder shall
not be entertained before the expiry of a period of three months from the date
of such refusal.
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