The Motor Vehicles Act, 1988

164. Power of Central Government to make rules.

1. The Central Government may make rules for the purpose of carrying into effect the provisions of this Chapter, other than the matters specified in section 159.
2. Without prejudice to the generality of the foregoing power, such rules may provide for--

1. The forms to be used for the purposes of this Chapter;
2. The making of applications for and the issue of certificates of insurance;
3. The issue of duplicates to replace certificates of insurance lost, destroyed or mutilated;
4. The custody, production, cancellation and surrender of certificates of insurance;
5. The records to be maintained by insurers of policies of insurance issued under this Chapter;
6. The identification by certificates or otherwise of persons or vehicles exempted from the provisions of this Chapter;
7. The furnishing of information respecting policies of insurance by insurers;
8. adopting  the provisions  of this  Chapter  to  vehicles brought into  India by  persons  making  only  a  temporary  stay therein or  to vehicles registered in a reciprocating country and operating on  any route  or within  any area in India by applying those provisions with prescribed modifications;
9. The  form in  which and  the time limit within which the particulars referred to in section 160 may be furnished; and
10. Any other matter which is to be, or may be, prescribed.