Section 7 in Motor Vehicles Third Party Insurance Rules, 1946
7. Exclusion of advertising matter
.No certificate of insurance or cover-note issued in pursuance of Chapter VIII of the Act and of these rules shall contain any advertising matter either on the face or on the back thereof:Provided that the name and address of the insurer by whom a certificate is issued, or a reproduction of the seal of the insurer, or any monogram or similar device of the insurer of the name and address of an insurance agent or broker shall not be deemed to be advertising matter for the purposes of this rule if it is printed or stamped at the foot or on the back of such certificate or cover-note.
