Supreme Court Proposes Denying Fuel to Vehicles Without Valid Insurance - (05 Aug 2026)
MOTOR VEHICLES
Supreme Court has proposed a pilot scheme to make fuel supply conditional on valid vehicle insurance. It also urged IRDAI to extend compulsory third-party insurance for new cars and two-wheelers after noting that over half of vehicles lack insurance coverage.
Tags : FUEL; VEHICLE; INSURANCE
Share :

|