86. Duty to produce licence and certificate of registration.
- [(1) The driver of a motor vehicle in any public place shall, on demand by any police officer in uniform, produce his licence for examination:Provided that the driver may, if his licence has been submitted to, or has been seized by, any officer or authority under this or any other Act, produce in lieu of the licence a receipt or other acknowledgement issued by such officer or authority in respect thereof and thereafter produce the licence within ten days at any police station in India which he specifies to the police officer making the demand.(1A)The conductor, if any, of a motor vehicle in any public place shall, on demand by any police officer in uniform, produce his licence for examination.] [Substituted by Act 47 of 1982, section 10 (w.e.f. 1-10-1982).](2)The owner of a motor vehicle [other than a vehicle registered under section 39] [Inserted by Act 100 of 1956, section 68 (w.e.f. 16-2-1957).], or in his absence the driver or other person in charge of the vehicle, shall on demand by a registering authority or any person authorised in this behalf by the State Government produce the certificate of registration of the vehicle and, where the vehicle is a transport vehicle, the certificate of fitness referred to in section 38.(3)If the [licence referred to in sub-section (1A) or the certificates referred to in sub-section (2), as the case may be,] [Substituted for the words 'licence or certificates, as the case may be' by Act 47 of 1982, section 10 (w.e.f. 1-10-1982).] are not at the time in the possession of the person to whom demand is made, it shall be a sufficient compliance with this section if such person produces the licence or certificates within ten days at any police station in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1-4-1951).] which he specifies to the police officer or authority making the demand :Provided that, except to such extent and with such modifications as may be prescribed, the provisions of this sub-section shall not apply [* * *] [Omitted words 'to a driver driving as a paid employee, or to a driver of a transport vehicle or' by Act 47 of 1982, section 10 (w.e.f. 1-10-1982).] to any person required to produce the certificate of registration or the certificate of fitness of a transport vehicle,
