Motor Third Party Insurance Coverage- (Insurance Regulatory and Development Authority) (01 Jan 2018)

MANU/IRDA/0001/2018

Insurance

Hon'ble Supreme Court Committee on Road Safety had directed the States/Union Territories to periodically carry out checks to see whether the vehicle owners have Third Party insurance cover and in case they are not covered by Third Party insurance, detain the vehicle till such time the valid Third Party insurance certificate is produced by the vehicle owner. Several States have reported back that insurers have a cumbersome process that involves inspection of the vehicle concerned and that vehicle owners have complained that it is not an easy process to obtain insurance.

With an objective to ensure ease of obtaining Motor TP liability only policy, insurers are advised to follow the following vis-a-vis issuance of Third Party insurance coverage:

(1) Insurers shall make available to the proposers, on-line channel as well, to obtain Motor Third Party liability only policy.

(2) Insurers shall also liaise with the police authorities to facilitate issue/renewal of Third Party liability policy to owners of the vehicles who are not having Third Party cover.

(3) Insurers shall ensure the easy availability of Motor TP Insurance and in no case can a request for a TP cover be denied.

All the Insurers are advised to strictly comply with these directions.

Tags : INSURANCE COVERAGE THIRD PARTY