Section 6(1) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(1)The [token] [Substituted 'licence' by Act XIX of 1962.] granted in respect of a motor vehicle under this Act shall be carried in a conspicuous place upon the vehicle in such manner as may be notified by the Government and if such a [token] [Substituted 'licence' by Act XIX of 1962.] is not so carried upon such vehicle, the registered owner or the person having possession or control thereof shall be punishable with fine which may extend to fifty rupees.
