The Motor Vehicles Act, 1988
163. Scheme for payment
of compensation in case of hit and run motoraccidents.
- The Central Government
may, by notification in the Official Gazette, make a scheme
specifying, the manner in which the scheme shall be administered by the General
Insurance Corporation, the form, manner and
the time within which applications for
compensation may be made, the officers or authorities to
whom such applications may be made, the procedure to
be followed by such officers or authorities for
considering and passing orders on such applications, and all
other matters connected with, or incidental to, the administration of the scheme
and the payment of compensation.
- A scheme made under
sub-section (1) may provide that--
- a contravention
of any provision thereof shall be punishable with
imprisonment for such term as may be specified but in no case
exceeding three months, or with fine which may extend to such
amount as may be specified but in no
case exceeding five hundred rupees or with both;
- the powers, functions
or duties conferred or imposed on any officer or authority by such scheme may be
delegated with the prior approval in writing of the Central
Government, by such officer or authority to any other officer or
authority;
- any provision of
such scheme may operate with retrospective effect from a date not
earlier than the date of establishment of the Solatium Fund under the Motor
Vehicles Act,1939, (4 of 1939.) as it stood immediately before the
commencement of this Act:
Provided that no such
retrospective effect shall be given so as to prejudicially affect the interests
of any person who may be governed by such provision.
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