The Motor Vehicles Act, 1988

133. Duty  of owner  of motor  vehicle to  give information.

The  owner of  a motor vehicle, the driver or conductor of which is accused  of any  offence under  this Act  shall, on  the demand  of any  police officer authorised  in this  behalf by  the State Government, give all  information regarding  the name  and address  of, and the licence held  by, the  driver or  conductor which  is in  his possession or could by  reasonable diligence be ascertained by him.