Report No. 149

Chapter 12

Recommendations

For the reasons discussed above, we recommend the following amendments to the Motor Vehicles Act, 1988:

Section 140:

1. For sub-section (2) of section 140, substitute the following:

"(2) The amount of compensation under sub-section (1) shall be a fixed sum of rupees one lath in respect of the death of any person, rupees sixty thousand in respect of the permanent disablement of any person and rupees five thousand in respect of serious injury to any person not resulting in death or permanent disablement."

(Para 2.6)