Section 26 in Motor Vehicles Third Party Insurance Rules, 1946
26. Failure of a society to comply with the provisions of the Act
.The Controller of Insurance shall intimate to the Provincial Government concerned every case in which, from a perusal of the returns furnished to him by a society, he is of the opinion that the society has failed to comply with the requirements of either sub-clause (i) or sub-clause (ii)of clause (f) of sub-section (1) of section 108 of the Act or both.
