Section 85(2) in The Central Motor Vehicles Rules, 1989
(2)[ One copy of the list referred to in sub-rule (1) shall be carried in the tourist vehicle and shall be produced on demand by the officers authorised to demand production of documents by or under the provisions of the Act and the Rules, and the second copy shall be preserved by the permit holder.] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
