Section 4(a) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
(a)all claims including claimant's costs and expenses for which the Corporation shall become legally liable to pay, lodged against the Corporation in respect of :-(i)death or bodily injury to any person or passenger caused by or arising out of the use (including the loading and/or unloading) of the Motor Vehicles:(ii)damage to property caused by the use (including the loading and/or unloading) of the motor vehicles:(iii)any liability arising under the provisions of the Workmen's Compensation Act, 1923, in respect of the death of, or bodily injury to, any paid employee engaged in driving or otherwise in attendance or being carried in a motor vehicle;(iv)payment of medical expensed in respect of treatment of bodily injury to any paid employee engaged in driving or otherwise in attendance or being carried in a motor vehicle:(v)damage to property belonging to or held in trust by, or in the custody or control of the Corporation or an employee of the Corporation or being conveyed by a motor vehicle;
