The Motor Vehicles Act, 1988
21.
Suspension of driving licence in certain cases.
- Where, in
relation to a person who had been previously convicted of an offence
punishable under a case is registered by a police officer on the allegation
that such person has, by such dangerous driving as is referred to in the said
, of any class or description of motor vehicle caused the death of, or
grievous hurt to, one or more persons, the driving licence held by such person
shall in relation to such class or description of motor vehicle become
suspended-
- for a
period of six months from the date on which the case is registered,
or
- if such
person is discharged or acquitted before the expiry of
the period aforesaid, until such discharge
or acquittal, as the case may be.
- Where by
virtue of the provisions of sub-section (1), the driving licence held by
a person becomes suspended, the police officer, by whom the case
referred to in sub-section (1) is
registered,
shall bring such suspension to the notice of the Court competent to take
cognizance of such offence, and thereupon, such Court shall take
possession of the driving licence, endorse the suspension thereon and
intimate the fact of such endorsement to the licensing authority by which the
licence was granted or last renewed.
- Where the
person referred to in sub-section (1) is acquitted or discharged, the Court
shall cancel the endorsement on such driving licence with regard to the
suspension thereof.
- If a
driving licence in relation to a particular class or description of motor
vehicles is suspended under sub-section (1), the person holding such licence
shall be debarred from holding or obtaining any
licence to drive such particular class or description of motor vehicles so
long as the suspension of the driving licence remains in force.
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