Section 10(1) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(1)The motor car purchased with the advance shall be fully insured against loss by fire, theft or accident. Insurance policies at reduced rate of premium shall, however, be accepted as adequate in cases where -(a)the owner of the car undertakes to meet the first Rs. 100 or so of a claim preferred against an Insurance Company in the event of an accident; or(b)the motor car is not insured against accident for any season of the year during which it is not in use but is stored in a garage.
