Section 23(3) in The Public Liability Insurance Act, 1991
(3)Every [rule or scheme] [Substituted by Act 11 of 1992, Section 7, for "rule" (w.r.e.f. 31.1.1992).] made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the [rule or scheme] [Substituted by Act 11 of 1992, Section 7, for "rule" (w.r.e.f. 31.1.1992).] or both Houses agree that the [rule or scheme] [Substituted by Act 11 of 1992, Section 7, for "rule" (w.r.e.f. 31.1.1992).] should not be made, the [rule or scheme] [Substituted by Act 11 of 1992, Section 7, for "rule" (w.r.e.f. 31.1.1992).] shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that [rule or scheme] [Substituted by Act 11 of 1992, Section 7, for "rule" (w.r.e.f. 31.1.1992).].The ScheduleSee section 3(1)]...(i)Reimbursement of medical expenses incurred up to a maximum of Rs. 12,500 in each case.(ii)For fatal accidents the relief will be Rs. 25,000 per person in addition to reimbursement of medical expenses, if any, incurred on the victim up to a maximum of Rs. 12,500.(iii)For permanent total or permanent partial disability or other injury or sickness, the relief will be (a) reimbursement of medical expenses incurred, if any, up to a maximum of Rs. 12,500 in each case and (b) cash relief on the basis of percentage of disablement as certified by an authorised physician. The relief for total permanent disability will be Rs. 25,000.(iv)For loss of wages due to temporary partial disability which reduces the earning capacity of the victim, there will be a fixed monthly relief not exceeding Rs. 1,000 per month upto a maximum of 3 months: provided the victim has been hospitalised for a period exceeding 3 days and is above 16 years of age.(v)Up to Rs. 6,000, depending on the actual damage, for any damage to private property.
