Section 9(1) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(1)The jeep, motor cycle, scooter or a like vehicle purchased with the advance shall be fully insured against loss by fire, theft, or accident. Insurance policies at reduced rate of premium shall, however, be accepted as adequate in cases where-(a)the owner of the jeep, motor cycle, scooter or a like vehicle undertakes to meet the first Rs. 100 or so of a claim preferred against an Insurance Company in the event of an accident; or(b)the jeep, motor cycle, scooter or a like vehicle is not insured against accident for any reason of the year during which it is not in use but is stored in a garage.
