Section 15 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

Section 15 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

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Section 15 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

State of Rajasthan - Section

15.

State of Rajasthan - Section

15.

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The Government shall be competent to modify or to make additions to the above rules and to frame any supplementary rules, found necessary for the working of the Fund from time to time.Annexure I[See rule 5 (a)]Accident Report Form(Form to be filled in by the Local officer of the Department of which the vehicle is involved in the accident.)Dated........Name of Department.............Instructions to Driver and ConductorEvery accident, however, slight, must be reported to the police and nearest Depot.Do not move the vehicle from the scene of accident. Obtain the names and addresses of at least three witnesses, if possible.Preferably these should be persons not riding in the vehicle.Report this information to your Assistant Deport Manager or Depot Manager concerned. Got witness to check measures of position and wheel marks.In the case of accident involving personal injuries to passengers and staff, arrange to remove them to Civil Hospital.

Your Vehicle RegisteredNo................	Type.......
Department.......................	No. of passengers on Board..........
Driver's name.........	Badge no.....................
Licence No............	Conductor's name..........................
Badge No..........................	Was your vehicles damaged ?........
If so, state nature and extent of damage..........

Particulars of accident

Date......................	Time.................	Route No.............
Exact place.........
Direction of your vehicle.........
Direction of other vehicle...........
Speed of your vehicle............	Speed of other vehicle...................
Was horn sounded ?...................
State of weather...............
Condition of road..................	Width of road...............

What lights, if any were burning on your vehicle ?......................Was your vehicle on near side on Road ?If not state exact position................Witnesses:- Give names and addresses of witnesses -

On Your Vehicle	Other Witnesses
1. ............................	1..........................................
2 ...............................	2..........................................
3. ...........................	3...........................

Did any policeman on Patrol ?.....................(a)Witness the accident ?.............(b)Take particulars ?.................If so, give names and addresses...................

Personal injuries	Name of injured	Address	Name of injury	State if passengers on your own or other vehiclepedestrian, cyclist etc.
1.
2.
3.
4.
5.
6.
7.

Name and address of Doctor (if any) in attendance.................Name of Hospital (if any) in which injured were taken.............Third PartyOther vehicleRegistered No.............Make.......Type..............Nature and extent of damage................Name and address of owner..................Name and address of driver.................Other Property etc.Nature of Property damaged...................Nature of extent of damage...................Name and address of owner....................If animals concerned, give description.............Did Third Party admit liability..............Sketch(Position of vehicles at the time of accident should be clearly shown)______________________________________________________________________________________________________________Abbreviations to be used in reporting accident :-N.S.=Near side (i.e. the left side of the vehicle).NSR=Near side Rear.NSF=Near side Front.O.S.=off side (i.e. the right side of the vehicle).______________________________________________________________________________________________________________Annexure II[See rule 5 (b)]Full Statement of what Occurred______________________________________________________________________________________________________________Driver's statement..........Dated ...........Signature of the Driver ............Statement of conductor or other official in the vehicle ..............Date ................Signature of the conductor, or other official ..........Witness.Statements ..........Dated ............ Signature of witnesses .............________________________________________________________________________________________________________________State actual damage caused by Accident to your vehicle .............

(1)Was brake test taken ?

(2)If so what is the opinion of the M.V.I. ?

(3)Was vehicle put on road or sent to garage after accident ?..................................................................................................................................................................Date........Signature of Local official making this report.........Brief Remarks by Depot Manager, Rajasthan State Road Transport CorporationDate..................Signature of Depot Manager............Brief Remarks by foreman ? Assistant Mechanical Engineer or Regional Mechanical Engineer (if any)Date vehicle arrived in workshop..........Date repaired...........Estimated cost of repairs.......... .Date.............Service Manager............Brief Remarks by Assistant Regional Manager...........................................Date................Assistant Regional Manager.______________________________________________________________________________________________________________Report of the Enquiry made by the Magistrate______________________________________________________________________________________________________________Findings of the Magistrate as to Liability______________________________________________________________________________________________________________Recommendation of Magistrate as to amount of compensation and the Name and Address of person in full to whom compensation should be paid...........______________________________________________________________________________________________________________Remarks of the District MagistrateNo......................... Magistrate..........Dated...........Forwarded to the General Manager, Rajasthan State Road Transport Corporation, Jaipur for necessary action.District Magistrate.Statement "A"

Third Party Liability Insurance Fund
Amount brought for ward from the previous year(opening balance)	Amount transferred from Revenue amount	Total of column No. 1and 2	Amount expended	Balance (Total of column No. 3 minus account incolumn 4)
1	2	3	4	5

Statement "B"

Third Party Liability Insurance Fund

Opening balance of investment

Amount invested

Total (Addition of columns 1 and 2)

Cost of investment sold

Net amount of investments (Total of column 3minus column 4)

Uninvested balance

Total balance in the fund uninvested balance inthe net amount of investment