331. Holder of license to produce it when required.
- Every person to whom a license has been granted under this Act shall, at all reasonable times, while such license shall remain in force, if so required by the authorities which granted the license or by any person authorized by them in that behalf, produce such license to the said authorities or to the person so authorized.Whoever fails to produce his license when required to produce the same by any person authorized under this section to demand the production thereof, shall he liable to a fine not exceeding one hundred rupees.
