.-A person driving a vehicle,-(i)shall always carry with him his driving licence, certificate of registration, certificate of taxation and certificate of insurance, of the vehicle and in case of transport vehicle the permit and fitness certificate, also;(ii)shall on demand by police officer in uniform or an officer of the Motor Vehicles Department in uniform or any other officer authorised by the Government, produce the documents for inspection:-[Provided that where 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 of the demand.] [ Inserted by S.O. 329(E), dated 13.5.1992 (w.e.f. 13.5.1992).]
