Section 18(4) in Motor Vehicles Third Party Insurance Rules, 1946
(4)The deposit made in cash shall be held by the holding authority to the credit of the society and shall except to the extent, if any,to which the cash has been invested in securities under sub-rule (6) of this rule be returnable to the society in cash in any case in which under The provisions of the Act or of these rules the fund is to be returned.
