(1)Any person driving a motor vehicle in any public place shall on being so required by a police officer in uniform [authorised in this behalf by the State Government] [Inserted by Act 100 of 1956, section 78 (w.e.f. 16-2-1957).] produce the certificate of insurance relating to the use of the vehicle.[* * * * * *] [Proviso omitted by section 78, Act 100 of 1956, (w.e.f. 16-2-1957).]
