Section 24(1) in Motor Vehicles Third Party Insurance Rules, 1946
(1)A society as aforesaid shall apply in writing to the Reserve Bank of India for the transfer of the deposit made under section 7or section 98 of the Insurance Act, 1938, held by the Reserve Bank to the holding authority and such application shall be duly authenticated and accompanied by the order in original of the Provincial Government granting the society permission under sub-section (1) of section 108 of the Act and containing the conditions, if any, imposed by the Provincial Government under clause (a) of sub-section (1) of section 108 of the Act, an attested copy of such application and its enclosures shall also be sent to the controller of Insurance.
