Section 202 in The Haryana Motor Vehicles Rules, 1993
202. Motor vehicles reserve fund.
[Section 146(3)]. - A motor vehicles reserve fund shall be established and the contribution thereto shall be made at the rate not less than rupees five hundred per annum per vehicle by any of the authorities specified in sub-section (3) of Section 146.Provided that the contribution may cease when the maximum limit of rupees two thousand per vehicle is reached but it shall again be continued at the aforesaid rate when the accumulation in the motor vehicle reserve falls below the maximum as a result of withdrawals from the fund.
