Section 12 in Motor Vehicles Third Party Insurance Rules, 1946
12. Exemption under sub-sections (2) and (3) of section 94 of the Act
(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.(2)Any certificate issued in accordance with sub-rule (1)of this rule shall be destroyed by the person by whom it was issued before the motor vehicle to which it relates is sold or otherwise disposed of.
