Section 7(3) in The Public Liability Insurance Act, 1991
(3)[ When an award is made under this section,(a)the insurer, who is required to pay any amount in terms of such award and to the extent specified in sub-section (2-B) of section 4, shall, within a period of thirty days of the date of announcement of the award, deposit that amount in such manner as the Collector may direct;(b)the Collector shall arrange to pay from the Relief Fund, in terms of such award and in accordance with the scheme made under section 7-A, to the person or persons referred to in sub-section (1) such amount as may be specified in that scheme;(c)the owner shall, within such period, deposit such amount in such manner as the Collector may direct.]
