Direction to policy holders whose motor vehicle third party insurance policies fall due for renewal during the lockdown period can make the same on or before 21st April, 2020- (Ministry of Finance ) (01 Apr 2020)

MANU/FNSV/0017/2020

Insurance

In exercise of powers conferred by sub-sections (1) and (5) of section 64VB of the Insurance Act, 1938, read with rule 59 of the Insurance Rules, 1939, the Central Government, having regard to the prevailing situation in the country as a result of Corona Virus disease (COVID-19), lockdown period of twenty-one days starting on and from 25th March, 2020 up to the 14th April, 2020 and in the public interest, hereby directs as under:-

"The policy holders whose motor vehicle third party insurance policies fall due for renewal during the period on and from the 25th March, 2020 up to the 14th April, 2020 and who are unable to make payment of their renewal premium on time in view of the prevailing situation in the country as a result of Corona Virus disease (COVID-19), are allowed to make such payment for renewal of policies to their insurers on or before the 21st April, 2020 to ensure continuity of the statutory motor vehicle third party insurance cover from the date on which the policy falls due for renewal.".

Tags : DIRECTION POLICY HOLDERS RENEWAL LOCKDOWN PERIOD