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Ministry of Road Transport and Highways declares plying of motor vehicles without valid motor third party insurance is a punishable offence - (11 Jun 2024)

Motor Vehicles

In a statement released by Ministry of Road Transport and Highways, plying motor vehicles without valid motor third party insurance is a punishable offence. Section 146 of the Motor Vehicles Act, 1988 requires motor vehicles plying on Indian roads to compulsorily have an insurance policy covering third party risks.

In addition to being a legal requirement, having a motor third party insurance cover is ansignificant aspect of being a responsible road user as it provides support to victims in case of accidents or damages.Those who drive or allow an uninsured vehicle to be driven without a valid motor third party insurance are liable to be punished, including imprisonment, for violation of the law.

Offenders are punishable under Section 196 of the Motor Vehicles Act, 1988 for first offence: imprisonment upto three months, or fine of Rs. 2,000 or both and for subsequent offence: imprisonment upto three months, or fine of Rs. 4,000 or both.Vehicle owners need to check the status of motor third party insurance of their respective motor vehicles and obtain / renew their insurance at the earliest.The penalty provisions shall be imposed by the enforcement officials on those vehicles which are found to be plying without a valid motor third party insurance cover.

Tags : INSURANCE   THIRD PARTY   PENALTY  

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