Section 6 in The Bihar Deputy Ministers' Motor Car Advance Rules, 1953
6.
A motor car purchased with the aid of an advance granted to a Deputy Minister shall, at his own cost, be insured fully by him against loss or damage by fire, theft or accident, within one month from the date of the purchase of the car and shall continue till the date of its final repayment, to be kept so insured, in the manner laid down in Appendix B to these Rules, to the extent of the full amount of the advance for the time being remaining unpaid. If at any time, and for any reason, the amount insured under a current policy is less than the outstanding balance of the advance, the amount to be refunded shall be recovered in not more than three monthly instalments.
