Section 231A(1) in The Punjab Motor Vehicles Rules, 1989
(1)Where any lump sum amount deposited with the Claims Tribunal, is payable to a person under legal disability, such sum may be invested. applied or otherwise dealt with for the benefit of such person, during his disability, in such manner as the Claims Tribunal may direct, to be paid to any dependent of the injured or heirs of the deceased or to any other person, whom the Claims Tribunal thinks best fit to provide for the welfare of the injured or the heir of the deceased, as the case may be.
