Section 12(1) in Motor Vehicles Third Party Insurance Rules, 1946
(1)In the case of a motor vehicle owned by any of the authorities specified in sub-section(2), or exempted under sub-section (3) of section 94 of the Act, a certificate in Form C set out in the Schedule to these rules signed by a person authorized in that behalf by such authority may be produced in evidence that the motor vehicle is not being driven in contravention of section 94 of the Act.
