Section 5(d) in Delhi Motor Accidents Claims Tribunal Rules, 2008
(d)deposit with the written statement in the Claims Tribunal, the amount equivalent to the compensation, award able on the principle of no fault liability under section 140 of the Act in such cases where the information received in Form "A" and Form "D" confirms death or permanent disability to have been caused as a result of the use of the motor vehicle covered by the insurance certificate/policy issued by it.
