88. Duty of owner of motor vehicle to give information.
- The owner of a motor vehicle the driver [or conductor] [Inserted by Act 100 of 1956, section 69 (w.e.f. 16-2-1957).] of which is accused of any offence under this Act shall, on the demand of any police officer authorised in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.], give all information regarding the name and address of and the licence held by the driver [or conductor] [Inserted by Act 100 of 1956, section 69 (w.e.f. 16-2-1957).] which is in his possession or could by reasonable diligence be ascertained by him.
