Section 14(1) in Tamil Nadu Motor Vehicles Taxation Act, 1974
(1)The licence granted in respect of a motor vehicle under sub-section (1) of section 5 or under section 6 shall be carried in a place upon the vehicle in such manner as may be notified by the Government and if such a licence is not so carried upon such vehicle, the registered owner or the person having possession or control thereof shall be punishable with fine which may extend to fifty rupees.
