Section 21 in Motor Vehicles Third Party Insurance Rules, 1946
21. Payments from deposits
(1)Withdrawal sand payments from deposits and purchases of securities shall not be made save on the order of the Provincial Government made in writing, and save on the receipt by the holding authority of a requisition in writing and in accordance with the provisions of the Act and of these rules from the society, a liquidator acting in accordance with law, or a Court of competent jurisdiction,as the case may be.(2)The holding authority shall not be bound in pursuance of sub-rule (1) to return securities actually deposited, but may substitute therefor new script of securities of the same description and amount.(3)The holding authority shall be entitled to charge, for the purchase or sale of securities and brokerage payable by the holding authority in respect of such purchase or sale.
