Section 6(2) in The M.P. Workmen's Compensation Rules, 1962
(2)If, when depositing compensation in respect of fatal accidents, the employer indicates in the statement referred to in sub-rule (1) that he desires to he made a party to the distribution proceedings, the Commissioner, shall, before allotting the sum deposited as compensation, afford to the employer an opportunity of establishing that the person to whom he proposes to allot such sum is not a dependent of the deceased workman, or, as the case may be, that no one of such person is a dependent.
