The Motor Vehicles Act, 1988

142. Permanent disablement.

For  the purposes  of this  Chapter, permanent disablement  of a  person shall  be deemed  to have resulted from an  accident of  the nature  referred to  in sub-section  (1)  of section 140 if such person has suffered by reason of the accident, any injury or injuries involving--

1. Permanent privation of the sight of either eye or the hearing of either ear, or privation of any member or joint; or
2. Destruction or permanent impairing of the powers of any member or joint; or
3. Permanent disfiguration of the head or face.