Section 116(4) in The Central Motor Vehicles Rules, 1989
(4)If the result of the tests indicate that the motor vehicle complies with the provisions of [sub-rule (2) and sub-rule (7) of rule 115] [Substituted by GSR 111(E), dated 10.2.2004, for 'sub-rule (2) of rule 115'(w.e.f. 10.8.2004).], the driver or any person in charge of the vehicle shall produce the certificate to the authority specified in sub-rule (1) within the stipulated time-limit.
