Section 6(a) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
(a)The General Manager shall ordinarily accept the findings of the Magistrate on the question of the liability of the Undertaking to pay the compensation. The General Manager need not, however, accept the figure of amount of compensation fixed by the Magistrate. If a case can be compromised for a sum not exceeding Rs. 500/-, he may sanction the compromise and compound the case.
