Section 30 in Motor Vehicles Third Party Insurance Rules, 1946
30. Endorsement of certificate of foreign insurance
(1)A visitor wishing to have a certificate of foreign insurance endorsed or re-endorsed shall produce such certificate in Form G set out in the Schedule to these rules before the Customs Collector at a port of entry or land customs post or to such other officer as the Central Government may, by notification in the Official Gazette appoint for purpose of endorsement in accordance with the provisions of these rules or for the purpose of the renewal of any endorsement already made on the certificate in accordance with these rules.(2)Such officer shall, if satisfied that the certificate of foreign insurance complies with the requirements of these rules, that the period of validity of such certificate in India has not expired, that the certificate has been issued by foreign insurer in the approved list and that the guarantor specified in the certificate is shown in the approved list as a guarantor of the foreign insurer, make an endorsement thereon in Form H set out in the Schedule to these rules.(3)The period of validity of an endorsement or of the renewal of an endorsement made as aforesaid shall not in any case extend beyond the date on which the certificate of foreign insurance ceases to be effective in India; provided that, when a visitor obtains a fresh certificate of foreign insurance during the period of his stay in India, the period of validity of an endorsement made upon it added to the period of validity of an endorsement or endorsements that may have been made upon the original certificate shall not exceed one year in all.
