(1)The Central Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the forms to be used for the purposes of this Chapter;(b)the making of applications for and the issue of certificates of insurance;(c)the issue of duplicates to replace certificates of insurance [lost, destroyed or mutilated] [Substituted by Act 100 of 1956, section 81, for 'lost or destroyed' (w.e.f. 16-2-1957).];(d)the custody, production, cancellation and surrender of certificates of insurance;(e)the records to be maintained by insurers of policies of insurance issued under this Chapter;(f)the identification by certificates or otherwise of persons or vehicles exempted from the provisions of this Chapter;(g)the furnishing of information respecting policies of insurance by insurers;(h)the carrying into effect of the. provisions of section 108;(i)adapting the provisions of this Chapter to vehicles brought into [India] [Substituted for 'the States' by the Part B States (Laws) Act 3 of 1961, section 3 and Schedule, (w.e.f. 1.4.1951).] by persons making only a temporary stay therein [or to vehicles registered in the State of Jammu and Kashmir or in a reciprocating country and operating on any route or within any area in India] [Inserted by Act 100 of 1956, section 81 (w.e.f. 16-2-1957).] by applying those provisions with prescribed modifications; and(j)any other 'matter which is to be or may be prescribed.
