(1) A police officer in uniform may require any person driving or attempting to drive a motor vehicle in a public place to provide one or more specimens of breath for breath test there or nearby, if the police officer has any reasonable cause-
(a) to suspect him of having alcohol in any quantity in his body, or
(b) to suspect him of having committed an offence punish- able under section 117: Provided that no requirement for breath test shall be made unless it is made as soon as reasonably practicable after the commission of such offence.