On 1-1-2026, the National Highways Authority of India (‘NHAI’) announced the discontinuation of the Know Your Vehicle (‘KYV’) requirement for all newly issued FASTags in the car/jeep/van category. This step is aimed at enhancing public convenience, reducing delays, and making highway travel smoother for millions of commuters across India.
This initiative will be effective from 1-2-2026
Key Takeaways:
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Earlier, KYV verification was mandatory even after FASTag activation, often causing delays despite valid documents.
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KYV will now be enforced only if complaints are received regarding:
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loose FASTags,
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incorrect issuance, or
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misuse.
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For FASTags already issued for cars, the KYV process will no longer be compulsory.
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This reform removes the burden of mandatory KYV checks after activation, saving time and reducing inconvenience for millions of highway users.
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In the absence of complaints, existing FASTag holders can continue without undergoing KYV verification.
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To maintain compliance and reliability while easing procedures for the public, NHAI has introduced stricter rules:
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Mandatory Vehicle-Based Verification: FASTags will be activated only after vehicle details are verified through the VAHAN database.
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No Post-Activation Validation: The earlier provision allowing verification after activation has been discontinued.
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RC-Based Verification in Exceptional Cases: If VAHAN data is unavailable, banks must verify details using the Registration Certificate (‘RC’) before activation, with full accountability.
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Online FASTags Included: FASTags purchased online will also undergo complete verification before activation.
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These measures guarantee upfront verification, eliminating the need for repeated customer follow-ups once FASTag is activated.