Section 338(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Where an application made to the Tribunal in this behalf or otherwise, the Tribunal is satisfied that on account of the negligence of the parents towards the children or on account of the variation of the circumstances of any dependent or for any other sufficient cause, an order passed by the Tribunal as to the distribution of any sum paid as compensation or as to the manner in which any sum payable to any such dependent as to be invested, applied or otherwise dealt with, ought to be varied, the Tribunal may also pass such orders for the variation of the former order as it thinks just in the circumstance of the case.
