Section 27 in Motor Vehicles Third Party Insurance Rules, 1946
27. Definitions
.In this part of these rules(i)visitor means a person bringing a motor vehicle into India and making only a temporary stay therein not extending to a continuous period of more than one year;(ii)foreign insurer means a person or firm carrying on the business of insurance incorporated or domiciled outside India and not registered under the Insurance Act, 1938;(iii)guarantor means an insurer who has guaranteed a foreign insurer in pursuance of the such rules, and guarantee, guaranteed and guaranteeing, have corresponding meanings;(iv)approved list means the list of foreign insurers and their guarantors maintained by the Central Government under these rules;(v)certificate of foreign insurance means a certificate issued by a foreign insurer in Form G in compliance with these rules.
