Section 14(3) in The Emergency Risks (Goods) Insurance Scheme
(3)Where any penalty is recovered from any person under sub-section (1) of Section 8 during any quarter in respect of a part or the whole of that quarter, such person shall pay, in addition to the penalty, the premium for the unexpired portion of that quarter and on payment of such premium and on respect of a completed application from such person, a policy shall be issued to him for the unexpired portion of that quarter:Provided that the policy shall take effect from the date on which the premium is paid.
