Central Government Act
Section 18(1) in The Motor Vehicles Act, 1939
(1) A person in respect of whom any disqualification order is made shall be debarred to the extent and for the period specified in such order from holding or obtaining a 1 (driving licence)] and the 1[ driving licence], if any, held by such person at the date of the order shall cease to be effective 2[ to such extent and] during such period.