Section 10(1) in The War Injuries (Compensation Insurance) Act, 1943
(1)After the date on which the Scheme is put into operation no person shall, except as a person authorised by the Central Government as its agent to issue policies in pursuance of the Scheme, carry on the business of insuring employers in 4[the territories to which this Act extends] against the liabilities for insurance against which the Scheme provides.
