.-(1) Every person holding or acting under a license granted under these rules shall produce it, or an authenticated copy of it, at the place to which the license applies, when called upon to do so by any Inspector.(2)Copies of any license may, for the purpose of this rule, be authenticated by the authority which granted the license-(a)on payment of a fee of rupees fifty for each authenticated copy; and(b)on the submission of a copy or copies of the plans identical with the approved plan or plans attached to the license.
