(1)Every person holding or acting under a license or approval granted under these rules shall produce it, or an authenticated copy of it, at the place to which the license or approval applies, when called upon to do so by any of the officers specified in rule 71.(2)Copies of any license or approval may, for the purposes of this rule, be authenticated by the authority, which granted the license or approval-(a)on payment of a fee as per Schedule-V in the manner prescribed in rule 65 for each authenticated copy; and(b)on the submission of a copy of the plan identical with the approved plan attached to the license or approval.
