The Motor Vehicles Act, 1988
206. Power of police
officer to impound document.
- Any police officer or
other person authorised in this behalf by the State Government may, if
he has reason to believe that any identification mark carried on a motor
vehicle or any licence, permit, certificate of registration, certificate of
insurance or other document produced to him by the driver or person in
charge of a motor vehicle is a false document within the meaning of section
464 of the Indian Penal Code, (45 of 1860.) seize the mark or document and
call upon the driver or owner of the vehicle to account for his possession of
or the presence in the vehicle of such mark or document.
- Any police officer or
other person authorised in this behalf by the State Government may, if he
has reason to believe that the driver of a motor vehicle who is charged
with any offence under this Act may abscond or otherwise avoid the service
of a summons, seize any licence held by such driver and forward it ito the
Court taking cognizance of the offence and the said Court shall on the first
appearance of such driver before it, return the licence to him in exchange
for the temporary acknowledgment given under sub-section (3).
- A police officer or
other person seizing a licence under sub-section (2) shall give to the
person surrendering the licence a temporary acknowledgment therefor and
such acknowledgment shall authorise the holder to drive until the licence
has been returned to him or until such date as may be specified by the police
officer or other person in the acknowledgment, whichever is earlier:
Provided that if any
magistrate, police officer or other person authorised by the State
Government in this behalf is, on an application made to him, satisfied
that the licence cannot be, or has not been, returned to the holder thereof
before the date specified in the acknowledgment for any reason for which
the holder is not responsible, the magistrate, police officer or other
person, as the case may be, may extend the period of authorization to drive to
such date as may be specified in the acknowledgment.
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