The Motor Vehicles Act, 1988

130. Duty to produce licence and certificate of registration.

1. The driver  of a motor vehicle in any public place shall, on demand by any police officer in uniform, produce his licence for examination:

Provided that  the driver  may, if his licence has been submitted to, or  has been seized by, any officer or authority under this or any other Act,  produce  in  lieu  of  the  licence  a  receipt  or  other acknowledgment issued  by such officer or authority in respect thereof and thereafter  produce the licence within such period, in such manner as the  Central Government  may prescribe to the police officer making the demand.

2. The conductor, if any, of a motor vehicle in any public place shall, on demand by any police officer in uniform, produce his licence for examination.
3. The owner of a motor vehicle (other than a vehicle registered under section  60), or  in his  absence the  driver or other person in charge of  the vehicle,  shall in demand by a registering authority or any person  authorised, in this behalf by the State Government produce the certificate  of registration  and the  certificate of insurance of the vehicle  and, where  the vehicle  is a transport vehicle, also the certificate of fitness referred to in section 56 and the permit.

Explanation.--For the  purposes of this sub-section, "certificate of insurance"  means the  certificate issued  under sub-section (3) of section 147.(4) If  the  licence  referred  to  in  sub-section  (2)  or  the certificates or permit referred to in sub-section (3), as the case may be, are not at the time in the possession of the person to whom demand is made, it shall be a sufficient compliance with this section if such person produces  the licence  or certificates  or permit  within  such period in  such manner as the Central Government may prescribe, to the police officer or authority making the demand:

Provided that,  except to such extent and with such modifications as may  be prescribed,  the provisions  of this  sub-section shall not apply  to   any  person   required  to   produce  the  certificate  of registration or the certificate of fitness of a transport vehicle.

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