Section 9(4) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(4)A clause as in Form III shall be inserted in all policies of insurance in respect of the Jeep, motor cycle, scooter or a like vehicle purchased by the member with the help of advance taken from Government under these rules. The member taking advance for purchase of jeep, motor cycle, scooter or a like vehicle shall disclose to the insurer the fact of the vehicle having been purchased with the help of such advance and also have the aforesaid clause inserted in the policy of insurance of the said vehicle. The jeep, motor cycle, scooter or a like vehicle shall in no case be insured with an insurance company if it does not agree to include the clause in the policy.
