On 2-3-2026, the Ministry of Road Transport and Highways (MoRTH) notified the Compensation to Victims of Hit and Run Motor Accidents (Amendment) Scheme, 2026 revising the scheme to a more structured, transparent, and aligned with emerging digital and administrative requirements.
Key Highlights of Hit and Run Motor Accidents Amendment Scheme:
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This amendment updates and restructures the Compensation to Victims of Hit and Run Motor Accidents Scheme, 2022.
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The amendment revises the terms such as:
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‘Fund’ now refers to the Motor Vehicle Accident Fund.
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‘GI Council’ replaces ‘General Insurance Council’ aligning with Section 64 C of the Insurance Act, 1938.
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‘Portal’ is introduced as a digital platform developed and managed by the GI Council to facilitate electronic submissions and processing.
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District Road Safety Committee and State Road Safety Council are defined with expanded roles.
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The amendment substitutes Paragraph 13 with new detailed structure. District committees will now:
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Evaluate local implementation and take corrective measures
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Maintain month wise statistics in electronic form, including pendency reasons
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Improve awareness among claimants
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Provide guidance to victims and families
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Supply required information to state- and national level authorities.
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Under newly inserted Paragraph 13A, State councils will:
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Assessing progress across districts
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Reviewing statewide monthly electronic statistics
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Issuing directions to improve scheme implementation
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Reporting issues to Government or the Standing Committee.
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To modernize claim handling, the amendment mandates the use of an electronic portal managed by the GI Council. Applications, enquiry reports, and sanction communications are now required to be processed digitally.
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The Claims Settlement Commissioner will be required to sanction claims within 15 days from receiving the Claims Enquiry Officer’s report.
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The sanction order will be shared with:
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GI Council
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Claimant
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Claims Enquiry Officer
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Motor Accident Claims Tribunal
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Transport Commissioner
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District Road Safety Committee
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The amendment replaces Forms I, II, and III with updated versions:
Form I now collects:
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Claimant’s contact details
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Aadhaar
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Bank information
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e Detailed Accident Report (‘eDAR’) references
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FIR, post mortem/injury report copies
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Medical officer details
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Detailed relationship information in death cases.
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The form now covers three scenarios:
○ Grievous injury
○ Grievous injury followed by unrelated death
○ Death Case due to the accident itself
Form II and Form III are redesigned to include:
○ Application number
○ Claimant’s contact
○ eDAR Victim ID
○ Structured banking details
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