Section 161(2) in The Central Motor Vehicles Rules, 1989
(2)Such officer shall, if satisfied that the certificate of foreign insurance complies with the requirements of the provisions of this chapter, that the period of validity of such certificate in India has not expired, that the certificate has been issued by a 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 58.
