Section 32(4) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(4)During the continuance of the mortgage the mortgagor shall keep mortgaged property insured against damage by fire or other causes and in the name of the mortgagor and the mortgage and in the sum of Rs..........with the Life Insurance Corporation of India or such other company as the mortgagee may approve and will punctually pay premium on such insurance and will produce to the mortgagee on demand the policy of such insurance and the receipt for the last premium so paid.
