Section 72 in The Jammu and Kashmir Panchayati Raj Rules, 1996
72. Production, transfer and return of licence.
(1)Each person who holds a licence or any card of identification shall,(a)while playing his animal or vehicle on hire or exposing goods for sale, superfluous, keep his licence or card of identification or both as the case may be, with him ;(b)not transfer his card to any other person ;(c)produce his licence and card for inspection, whenever required to do so by the Sarpanch, or such member of the Panchayat or such officer or servant of the Panchayat as may be duly authorised in that behalf.(2)Avery day after the date of first conviction.
