Section 7 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
7. No compensation shall be paid under these rules.
- (i) When the party concerned is entitled to indemnity under any other law.(ii)When the liability for death, injury, loss or damage arises out of conditions of War, Civil War, Riot or Civil Commotion or cause like flood, storm etc., beyond the control of the Undertaking.(iii)Where the accident or loss or damage to property arises out of the violation of any rule or direction of the Undertaking or of the Traffic Regulations by the party concerned.(iv)In exceptional cases, however, where the Corporation is satisfied that the question of liability cannot be clearly and distinctly determined and where serious hardship is involved to the victims of the accident the Corporation may order an exgratia payment by way of compensation.
