Section 111 in The Haryana Motor Vehicles Rules, 1993
111. Display of licence.
[Sections 93 and 96(2)(xxix)]. - (1) A person who has obtained a licence under rule 102 for collecting the goods shall carry with him, his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or the Registering Authority.(2)A person who has obtained a licence under rule 102 for forwarding and distributing the goods shall exhibit his licence at some conspicuous place in the approved premises and the licence shall be made available for inspection by the Secretary, Regional Transport Authority or the Registering Authority.(3)A person who has obtained a licence for collecting, forwarding and distributing goods shall carry with him his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or Registering Authority and shall also cause a true copy of his licence to be exhibited at a prominent place in the approved premises.
