Section 32 in Motor Vehicles Third Party Insurance Rules, 1946
32. Maintenance of record by the guarantor
.Every guarantor shall, in respect of certificates of foreign insurance issued under his guarantee by the foreign insurer whom he has guaranteed, and every person who has ceased to be a guarantor shall, in respect of the certificates of foreign insurance issued under his guarantee by the foreign insurers whom he had guaranteed at any time in the preceding five years, keep a record of such particulars relating to the policies in connection with which the certificates of foreign insurance were issued as are required to be kept by insurers under the provisions of rule 11 of these rules in respect of policies, and the necessary additions to these records required to make them up to date shall be made as soon as is reasonably possible in the circumstances.THE SCHEDULEFORM A[MOTOR VEHICLES ACT, 1939] [Now the Motor Vehicles Act, 1988 (59 of 1988).]Certificate of Insurance(See rule 4)Certificate No....................Policy No.................................
