(2)If, where owing to the presence of a motor vehicle, in a public place an accident occurs involving bodily injury to another person, the driver of the vehicle does not at the time produce the certificate of insurance to a police officer, he shall produce the certificate of insurance at the police station at which he makes the report required by section 89.[* * * * * *] [Proviso omitted by section 78, Act 100 of 1956, (w.e.f. 16-2-1957).]
