Section 10 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
10. Debiting of expenditure.
(a)All reasonable expenditure including legal fees and other allied expenses incurred on any or all of the purposes, mentioned in rule 4 above shall be debited to this Fund.(b)All legal and medical expenses etc., shall be incurred by the various authorities as under:-(i)upto Rs. 50/ - by the Assistant Regional Manager.(ii)Rs. 51/ - to Rs. 100/ - by the General Manager.(iii)Rs. 101/ - and above but not exceeding Rs. 500/ - by the Chairman, of the Corporation.(iv)Rs. 500/ - and above by the Corporation with the sanction of Government:Provided, however, that any amount incurred for immediate First - aid and other medical facilities etc., to any person involved in the accident, shall be reimbursed to the Undertaking from out of the Compensation sanctioned to the party concerned.
