On February 25, 2022, the Ministry of Road Transport and Highways has issued notification to mandate the procedure for detailed investigation of road accidents, the Detailed Accident Report (DAR) and its reporting, along with timelines for different stakeholders, for quick settlements of claims by the Motor Accident Claim Tribunal ( MACT).
Further, it has also mandated incorporation of validated mobile number in the Certificate of Insurance.
- In the Central Motor Vehicles Rules, 1989, the following rule shall be inserted, namely: –
“150A. Procedure for investigation of road accident. – The procedure to be followed for investigation of all accidents arising out of the use of motor vehicles shall be in accordance with Annexure–XIII and in the manner of submission and form, including electronic submission on such Portal as may be specified. ”.
- Annexure XIII dealing with Procedure for Investigation of Motor Vehicle Accidents has been inserted.
