Section 5(2) in Motor Vehicles Third Party Insurance Rules, 1946
(2)A cover-note referred to in sub-rule (1) shall be valid for a period of fifteen days from the date of its issue. If, for any reasons,the insurer is not able to issue a policy during that period, the validity of the cover-note shall be extended for a further period of fifteen days at a time but in no case the total period of validity of a cover note shall exceed two months.
