Section 9 in Motor Vehicles Third Party Insurance Rules, 1946
9. Surrender of certificate or cover-note
.Every certificate of insurance or cover-note surrendered to the insured insurer in pursuance of the provisions of section 104(1) of the Act shall be defected or destroyed by the insurer forthwith after making a record of such defacement or destruction in the records maintained in pursuance of rule 11 of the these rules.
