Section 6 in Motor Vehicles Third Party Insurance Rules, 1946
6. Issue of certificates and cover-notes
(1)Every certificate of insurance or cover-note issued by an insurer in compliance with these rules shall be duly authenticated by or on behalf of the insurer by whom it is issued.(2)The certificate of insurance aforesaid shall be issued(a)in the case of policies which are in force on 1st July, 1946 , on or before that date;(b)in any other case on or before the date on which the policy is issued or renewed.This sub-rule shall not apply to certificates of insurance issued in pursuance of the provisions of rule 8 of these rules.
