Section 18(6) in Motor Vehicles Third Party Insurance Rules, 1946
(6)The holding authority shall, if so requested by the society,(a)sell any securities deposited by it with the holding authority under these rules and hold the cash realized by such sales as deposit, or(b)invest in approved securities specified by the society the whole or any part of a deposit held by the holding authority in cash or the whole or any part of the cash received by him on the sale of, or on the maturing of securities deposited by the society, and hold the securities in which investment is so made as deposit and may charge the normal commission on such sale or on such investment.
