Section 5(b) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
(b)The local officer of the Corporation will send a report in duplicate, in the form appended to those rules as Annexure II to the District Magistrate of the district in which the accident has occurred, and retain one copy of the report submitted to the District Magistrate in his own office for record and submit another copy to his Head office.
