Section 338(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Where any lump sum deposited with the Tribunal is payable to a woman or a person under legal disability, such sum may be invested, applied or otherwise dealt with for the benefit of the woman or such person during his or her disability in such a manner as the Tribunal may direct, and where a quarterly payment is payable to any person under legal disability, the Tribunal, may of its own motion or on any application made to it in this behalf, order that the payment be made during the disability of the person concerned, to any dependent of the injured or heir of the deceased or to any other person whom the Tribunal thinks best fitted to be provided for the welfare of the injured or the heir of the deceased.
