Section 11 in The Public Liability Insurance Rules, 1991
11. Contribution of owner to the Environmental Relief Fund
.-(1) [An owner unless exempted under sub-section (3) of section 4 of the Act shall contribute] [ Substituted by G.S.R. 391(E), dated 23-4-1993, for " An owner shall contribute" (w.e.f. 29-4-1993).] to the Environmental Relief Fund a sum equal to the premium payable to the insurer.(2)Every contribution to the Environmental Relief Fund under sub-rule (1) shall be payable to the insurer, together with the amount of premium.(3)The contribution received by the insurer shall be remitted as per the scheme under section 7-A of the Act.FORM IForm Of Applicaiton For CompensationShri/Srimati/Kimari* ...................................... Son of/Daughter of/Widow* of Shri ...................................... who died/had sustained injuries in an accident on ...................................... at ...................................... particulars in respect of accident and other information are given below :
