(3)The owner of a motor vehicle shall give such information as he may be required by or on behalf of a police officer empowered in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] to give for the purpose of determining whether the vehicle was or was not being driven in contravention of section 94 and on any occasion when the driver was required under this section to produce his certificate of insurance.
