Section 3 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
3. Establishment of Fund.
- The Corporation shall establish a Fund by contributing to it every year such sum as may be specified by Government from time to time, to meet any liability arising out of the use of any vehicles of the Undertaking which the Undertaking or any person in the employment of the Undertaking may incur to Third Parties.
