The driver or a conductor of a motor vehicle shall produce certificates of registration, insurance, fitness and permit, the driving licence and any other relevant documents on demand by any police officer in uniform or any other officer authorised by the State Government in this behalf, and if any or all of the documents are not in his possession, he shall produce in person an extract or extracts of the documents duly attested by any police officer or by any other officer or send it to the officer who demanded the documents by registered post within 15 days from the date of demand,



FOOTNOTES:

1. Substituted by General Statutory Rules (G.S.R.) 684 (E), dated 5th October, 1999 (w.e.f. 22-10-1999) and again Substituted by General Statutory Rules (G.S.R.) 76 (E), dated 31st January, 2000 (w.e.f. 31-1-2000).