Section 151 in The Central Motor Vehicles Rules, 1989
151. Establishment of fund.
(1)Each of the authorities referred to in sub-section (3) of section 146 shall establish a fund for meeting any liability arising out of the use of any motor vehicle of that authority or any person in its employment may incur to third parties including liability arising under the Workmens Compensation Act, 1923(8 of 1923).
