Section 9 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
9. Mode of payment.
(a)The Assistant Regional Manager of the region concerned or the General Manager shall draw the amount of compensation from the State Bank of Jaipur and Bikaner quoting the number and date of the order of sanction for payment on the Contingent Bill form, attaching thereto an attested copy of the sanction.(b)The payment of the compensation shall be made through the District Magistrate of the district in which the claimant resides and the District Magistrate making such payment shall obtain a receipt in full satisfaction of his claim.
