Section 11 in Motor Vehicles Third Party Insurance Rules, 1946
11. Records to be maintained by insurers
.Every insurer shall keep a record of the following particulars in respect of every policy issued by him which is in force and of every other policy issued by him during the preceding five years.(i)Full name and address of the person to whom the policy is issued.(ii)In the case of a policy relating to a specified motor vehicle or vehicles the registration mark and the number of each such vehicle and in other cases description of the vehicles covered.(iii)The date on which the policy comes, or came into force and the date on which it expires or expired.(iv)The conditions subject to which the person or classes of persons specified in the policy will be indemnified.(v)The number and date of issue of every certificate of insurance or cover-note issued in connection with the policy.(vi)The date, if any, on which any certificate of insurance or cover-note issued in connection with the policy was surrendered or cancelled.(vii)The date, if any, on which, the reasons for which, the policy was terminated or suspended by any means before its expiry by efflux of time.
