The Motor Vehicles Act, 1988

158. Production of certain certificates, licence and permit in certain cases. 

1. Any person driving a motor vehicle in any public place shall, on being so required by a police officer in uniform authorised in this behalf by the State Government, produce-

1. The certificate of insurance;
2. The certificate of registration;
3. The driving licence; and
4. In the case of a transport vehicle, also the certificate of fitness referred to in section 56 and the permit, relating tothe use of the vehicle.

2. If,  where owing  to the  presence of  a motor  vehicle in  a public place  an accident  occurs involving  death or bodily injury to another person, the driver of the vehicle does not at the time produce the certificates,  driving licence  and permit  referred  to  in  sub- section  (1)   to  a   police  officer,  he  shall  produce  the  said certificates, licence  and permit  at the  police station  at which he makes the report required by section 134.
3. No person shall be liable to conviction under sub-section (1) or sub-section  (2) by  reason only  of the  failure  to  produce  the certificate of  insurance if, within seven days from the date on which its production  was required under sub-section (1), or as the case may be, from  the date  of occurrence  of the  accident, he  produces  the certificate at  such police  station as may have been specified by him to the  police officer who required its production or, as the case may be, to  the police  officer at  the site  of the  accident or  to  the officer in  charge of  the police  station at  which he  reported  the accident:

Provided that except to such extent and with such modifications as may be prescribed, the provisions of this sub-section shall not apply to the driver of a transport vehicle.

4. The  owner of  a motor vehicle shall give such information as he may  be required  by or  on behalf of a police officer empowered in this behalf  by the  State Government  to  give  for  the  purpose  of determining whether  the vehicle  was  or  was  not  being  driven  in contravention ofand on  any occasion  when the  driver was required under this section to produce his certificate of insurance.
5. In this section, the expression "produce his certificate of insurance" means produce for examination the relevant certificate of insurance or such other evidence as may be prescribed that the vehicle was not being driven in contravention of section 146.
6. As  soon as  any information regarding any accident involving death or  bodily injury  to any  person is  recorded or a report under this section  is completed  by a police officer, the officer in charge of the  police station  shall forward  a copy  of the same also to the Claims  Tribunal  having  jurisdiction  and  a  copy  thereof  to  the concerned insurer.