Section 4 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
4. Use of the fund.
- The Fund shall be used generally for meeting all Third Parties liabilities in respect of:-(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;(b)but shall not be used to meet:-(i)liability in respect of death, injury or damage caused or arising out in connection with the bringing of the load to the motor vehicle for loading thereon or the taking away of the load from the motor vehicle after unloading therefrom;(ii)liability in respect of death of bodily injury to, any person in the employment of the Corporation arising out of, and in the course of such employment except so far is necessary to meet requirements of section 95 of the Motor Vehicles Act (as amended by Act 100 of 1956);(iii)liability in respect of death or bodily injury, to any person other than a passenger carried by reason of, or in pursuance of, contract of employment being carried in or upon or entering or mounting or alighting from the motor vehicle at the time of the occurrence of the event out of which any claim arises except so far as is necessary of the event out of which any claim arises except so far as is necessary to meet the requirements of section 95 of the Motor Vehicles Act (as amended by Act 100 of 1956);(iv)liability in respect of damage to any bridge and/or way bridge and/or viaduct and/or to any road and/or anything beneath by vibration or by the prescribed weight of the motor vehicle or by the prescribed load carried by the motor vehicle.
