(1) No person shall drive a motor vehicle in any public place unless he holds an effective 1[ driving licence] issued to himself authorizing him to drive the Vehicle; and no person shall so drive a motor vehicle as a paid employee or shall so drive a 2[ transport vehicle] unless his 1[ driving licence] specifically entitles him so to do.

(2) A State Government may prescribe the conditions subject to which sub- section (1) shall not apply to a person receiving instruc- tion in driving a motor vehicle.

(3) 3[ Notwithstanding anything contained in sub,- section (1), a person who holds an effective driving licence authorising him to drive a motor car may drive any motor cab hired by him for his own use.] 4[