Section 13 in Motor Vehicles Third Party Insurance Rules, 1946
13. Records of exempted vehicles
.Every authority referred to in sub-section (2), or exempted under sub-section (3) of section 94 of the Act shall keep a record of the motor vehicles owned by it in respect of which a policy has not been obtained, and of any certificates issued by it under these provisions in respect of such vehicles, and of the names and addresses of the persons to whom such certificates have been issued by it and of the withdrawal of destruction of any such certificates.
