(2)Subject to the proviso to sub-section (1), a policy of insurance shall cover any liability incurred in respect of any one accident up to the following limits, namely:-(a)[ where the vehicle is a goods vehicle, a limit of [one lakh and fifty thousand rupees] [Substituted for the former clause by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 76 (w.e.f. 16.2.1957).] in all, including the liabilities, if any, arising under the Workmen's Compensation Act, 1923, (8 of 1923) in respect of the death of, or bodily injury to, employees, (other than the driver), not exceeding six in number, being carried in the vehicle;](b)[ where the vehicle is a vehicle in which passengers are carried for hire or reward or by reason of or in pursuance of a contract of employment,- [Substituted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1969), Section 54 (w.e.f. 2-3-1970).](i)in respect of persons other than passengers carried for hire or reward, a limit of fifty thousand rupees in all(ii)[ in respect of passengers, a limit of fifteen thousand rupees for each individual passenger;](c)save as provided in clause (d), where the vehicle is a vehicle of any other class, the amount of liability incurred;](d)irrespective of the class of the vehicle, a limit of rupees [six thousand] [Substituted for the words 'two thousand' by the Motor Vehicles (Amendment) Act, 1982, Section 13 (w.e.f. 1.10.1982).] in all in respect of damage to any property of a third party.
