Section 38(4) in The Motor Vehicles (Driving) Regulations, 2017
(4)The driver shall, on demand by police officer in uniform or an officer of the Motor Vehicles Department or any other officer authorised by the State Government in this behalf, produce the documents for inspection:Provided that a driver may, if any of the documents has been submitted to or has been seized by any officer or authority under the Act or the rules made thereunder or any other law for the time being in force, produce, in lieu of the document, a receipt or other acknowledgement issued by such officer or authority in respect thereof:Provided further that where the original certificate of registration or the certificate of insurance specified in clause (b) of sub-regulation (3) is not available with the driver, the owner or driver shall produce such documents before the competent authority, which had directed their production, within fifteen days, if required by that authority.
