Section 4 in Motor Vehicles Third Party Insurance Rules, 1946
4. Certificates of insurance
.An insurer shall issue to every holder of a policy other than a cover-note issued by the insurer(a)in the case of a policy relating to a specified vehicle or to specified vehicles a certificate of insurance in Form A set out in the Schedule to these rules in respect of each such vehicle;(b)in the case of a policy not relating to any specified vehicle or vehicles such number of certificates in Form A set out in the Schedule to these rules as may be necessary to enable compliance with the requirements of section 106 of the Act and of these rules as to the production of evidence that a motor vehicle is not being driven in contravention of section 94 of the Act.
