Section 6 in The M.P. Workmen's Compensation Rules, 1962
6. Deposit under Section 8 (1).
(1)An employer depositing compensation with the Commissioner under sub-section (1) of Section 8, in respect of workman whose injury has resulted in death shall furnish therewith a statement in Form A, and shall be given a receipt in Form B. In other cases of deposits with the Commissioner under sub-section (1) of Section 8, the employer shall furnish a statement in Form C and shall be given a receipt in Form B.(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.(3)The statement of disbursements to be furnished on application by the employer under sub-section (4) of Section 8 shall be in Form D.
