Section 10(5) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(5)If the motor car purchased has not been insured within the prescribed period or has not been re-insured before the expiry of the period of policy, the Accountant-General, Orissa shall call upon the Deputy Speaker either to refund the outstanding balance at once or to produce evidence of insurance or re-insurance as the case may be, within 10 days of receipt of the notice served in that behalf by the Accountant-General, Orissa. The amount for which the car is insured during any period shall not be less than the balance of the advance together with the interest outstanding at the beginning of that period and the insurance shall be renewed from time to time until the amount due is completely repaid. If, at any time and for any reason, the amount insured under a current policy is less than the outstanding balance of the advance together with the interest, the Deputy Speaker shall refund the difference to Government. The amount to be refunded shall be recovered in not more than 3 monthly instalments.
