Section 25 in Motor Vehicles Third Party Insurance Rules, 1946
25. Information to the Controller of Insurance
.A Provincial Government shall intimate to the Controller of Insurance every case of a permission granted by it to a society to transact the business of an insurer for the purposes of the Act, and every case where such permission has been withdrawn or cancelled, and in every case where such permission has been granted, the Provincial Government shall also furnish to the Superintendent of Insurance a copy of the documents referred to in clauses (a),(b) and (f) of sub-section (2) of section 3 and the particulars referred to in section 26 of the Insurance Act, 1938, in relation to such society so far as is applicable to such society:Provided that in the case of societies which, at the time, of grant of the permission by the provincial Government has been registered under the Insurance Act, 1938, it shall be sufficient compliance with the requirements of this rule if the provincial Government furnishes to the Controller of Insurance the particulars referred to in section 26 of the Insurance Act, 1938, in respect of every alteration taking place after the date on which permission is granted to the society by the Provincial Government.
