(4)On receipt of the certificate prescribed in Rule 413 the Accountant General will obtain from the Government servant drawing the advances a letter to the Motor Insurance Company with whom the motor car is insured to notify to them the fact that the State Government are interested in the insurance policy secured. He will himself forward this letter to the Company and obtain their acknowledgment. In the case of insurance effected on annual basis the process prescribed above shall be repeated every year until the advance has been fully repaid to Government.
