The Motor Vehicles Act, 1988
161. Special provisions
as to compensation in case of hit and run motor accident.
- For the purposes of this
section, section 16 2 and section 163 --
- "Grievous hurt" shall have
the same meaning as in the Indian Penal Code; (45 of 1860.)
- "Hit and run motor
accident" means an accident arising out of the use of a motor vehicle or
motor vehicles the identity whereof cannot be ascertained in spite of
reasonable efforts for the purpose;
- "Scheme" means the scheme
framed under section 163.
- Notwithstanding anything
contained in the General Insurance Business (Nationalisation) Act, 1972 (57 of
1972.) or any other law for the time being in force or any instrument having the
force of law, the General Insurance Corporation of India formed under section 9
of the said Act and the insurance companies for the time being carrying on
general insurance business in India shall provide for paying in Accordance with
the provisions of this Act and the scheme, compensation in respect of the death
of, or grievous hurt to, persons resulting from hit and run motor accidents.
- Subject to the provisions of
this Act and the scheme, there shall be paid as compensation--
- in respect of the
death of any person resulting from ahit and run motor accident, a fixed sum
of eight thousand and five hundred rupees;
- in respect of grievous hurt
to any person resulting from a hit and run motor accident, a fixed sum of two
thousand rupees.
- The provisions of
sub-section (1) of section 166 shall apply for the purpose of
making applications for compensation under this section as
they apply for the purpose of making applications
for compensation referred to in that sub-section.
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