Section 147 in The Central Motor Vehicles Rules, 1989
147. Records to be maintained by authorized insurers.
- Every authorized insurer shall keep a record of the following particulars in respect of every policy of insurance issued by him for a period of five years, namely:(i)full name and address of the person to whom the policy is issued;(ii)in the case of a policy relating to a specified motor vehicle, the registration mark and the number of such vehicle and in other cases, description of the vehicle covered;(iii)the date on which the policy of insurance comes into force and the date of its expiry;(iv)the conditions subject to which the persons or classes of persons specified in the policy of insurance will be indemnified;(v)the number and date of issue of every certificate of insurance or cover note issued in connection with the policy of insurance;(vi)the date, if any, on which any duplicate certificate of insurance or cover note was issued;(vii)whether, after the issue of duplicate, the original certificate of insurance was found and subsequently surrendered to the insurer and if so, on which date.
