Central Government Act
Section 17(6) in The Motor Vehicles Act, 1939
(6) A Court ordering the disqualification of an offender convicted of an offence punishable under section 116 may direct that the offender shall, whether he has previously passed the test of com- petence to drive specified in the Third Schedule or not, remain dis- qualified until he has subsequent to the making of the order of dis- qualification passed that test to the satisfaction of the licensing authority.