Section 21(1) in Motor Vehicles Third Party Insurance Rules, 1946
(1)Withdrawal sand payments from deposits and purchases of securities shall not be made save on the order of the Provincial Government made in writing, and save on the receipt by the holding authority of a requisition in writing and in accordance with the provisions of the Act and of these rules from the society, a liquidator acting in accordance with law, or a Court of competent jurisdiction,as the case may be.
