Section 18(3) in Motor Vehicles Third Party Insurance Rules, 1946
(3)Upon receipt of a deposit under sub-rule (1) of this rule, the holding authority shall send(a)a certificate inForm D to the society;(b)a statement in Form E to such officer as may be specified by the Provincial Government:Provided that, if the holding authority is not satisfied as to the validity to the title of to the securities, he may return them to the society with the request that they shall first be renewed or that such other measures as may be necessary shall be taken to clear the title.
