Section 38(1) in The Motor Vehicles (Driving) Regulations, 2017
(1)The driver of a transport vehicle shall always carry with him the following documents in original, except for a document that might have been seized by an authorised person or authority, namely:-(a)driving license;(b)certificate of taxation;(c)certificate of registration;(d)certificate of insurance;(e)fitness certificate; and(f)pollution under control certificate.
