Section 139 in The Central Motor Vehicles Rules, 1989
139. [ Production of license and certificate of registration. [Substituted by GSR 76(E), dated 31.1.2000 (w.e.f. 31.1.2000). Earlier Rule138 was substituted by GSR 684(E), dated 5.10.1999 (w.e.f. 22.10.1999).]
- The driver or conductor of a motor vehicle shall produce certificate of registration, insurance, fitness and permit, the driving license and any other relevant documents on demand by any police officer in uniform or any other officer authorized by the State Government in this behalf, and if any or all of the documents are not in his possession, he shall produce in person an extract or extracts of the documents duly attested by any police officer or by any other officer or send it to the officer who demanded the documents by registered post within 15 days from the date of demand.]
