Section 30(2) in Motor Vehicles Third Party Insurance Rules, 1946
(2)Such officer shall, if satisfied that the certificate of foreign insurance complies with the requirements of these rules, that the period of validity of such certificate in India has not expired, that the certificate has been issued by foreign insurer in the approved list and that the guarantor specified in the certificate is shown in the approved list as a guarantor of the foreign insurer, make an endorsement thereon in Form H set out in the Schedule to these rules.
