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State of Haryana - Section

Section 201 in The Haryana Motor Vehicles Rules, 1993

201. Presentation of certificate of insurance while paying tax.

[Section 146(2)(3)]. - An owner of motor vehicle other than of a vehicle to which sub-section (2) or sub-section (3) of Section 146 applies shall, while applying for payment of tax under the provisions of the Punjab Motor Vehicles Taxation Act, 1924 present for the perusal of the registering authority a certificate of insurance in the following form showing that there is in force the necessary policy of insurance for the motor vehicle concerned - Certificate of Insurance.Certificate No. _______________ Policy No. ______________ (Optional)
(1)Registration marks and number of description of the vehicle insured________________________________________
(2)Name and address of insured______________________________________________________________________
(3)Effective date of commencement of insurance for the purpose of Act________________________________________
(4)Date of expiry of Insurance _______________________________________________________________________
(5)Persons or classes of persons entitled to drive _________________________________________________________
(6)Limitation as to use _______________________________________________________________________________I/We hereby certify that the Policy to which this certificate relates as well as this certificate of insurance are issued in accordance with the provisions of Chapter XI of the Act.
(Seal) Authorised Insurer.