Section 155 in The Central Motor Vehicles Rules, 1989
155. Deposit procedure.
(1)As soon as the fund is established, the bank shall send to the authority a statement specifying the assets held by it on behalf of the authority and shall also send a copy thereof to the Central Government in the Ministry of Surface Transport or the State Government concerned, as the case may be.(2)The statement referred to in sub-rule (1) shall be sent in the same manner and to the same authorities whenever there is a change In the assets of the authorities held by the bank.
