Section 12(6) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(6)The Cell in particular try to protect the interests of women whose husbands or breadwinners are injured or killed in accidents arising from the use of motor vehicles and take whatever steps are necessary for the purpose of securing compensation to them. The Cell shall from the Police Stations and the Hospitals within the area of the Committee, collect data in respect of the accidents registered and find out the dependents of the person injured or killed and help them to file the necessary applications for compensation and by providing legal aid.
