Section 231A(5) in The Punjab Motor Vehicles Rules, 1989
(5)The Claims Tribunal shall, in the case of semi-literate person, opt the procedure for the deposit of award amounts given in sub-rule (4) unless it is satisfied, for reasons to be recorded in writing that the whole or part of the amount is required for the expansion of any existing business or for the purchase of some property as specified in sub-rule (4), in which case the Claims Tribunal shall ensure that the amount has been invested for the purpose. for which it was prayed for.
