Section 152(2) in The Central Motor Vehicles Rules, 1989
(2)Subject to the provisions of sub-rule (3), the authority shall pay into the fund at the beginning of each accounting year in respect of its vehicles in running condition a sum of not less than rupees two hundred per vehicle.Explanation. - In this sub-rule vehicles in running condition means all the vehicles of the authority which are expected to be in operation at any time during the accounting year.
