Section 19 in Motor Vehicles Third Party Insurance Rules, 1946
19. Interest on securities held as a deposit
(1)No interest shall be paid on cash deposits.(2)Any interest accruing due and collected on securities deposited under clause (a) of sub-section (1) of section 108 of the Act and these rules shall be paid to the society, subject only to deduction of the normal commission chargeable for the realization of interest.(3)The holding authority shall remit interest or dividend son securities without delay to the society by a Government or bank draft after deduction of a commission of annas four on every sum of Rs . 100 or part thereof.
