Section 150(2)(a) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 1] [Section 150(2)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2)(a) in The Motor Vehicles Act, 1988

(a)that there has been a breach of a specified condition of the policy, being one of the following conditions, namely: -

(i)a condition excluding the use of the vehicle -

(A)for hire or reward, where the vehicle is on the date of the contract of insurance a vehicle not covered by a permit to ply for hire or reward; or

(B)for organised racing and speed testing; or

(C)for a purpose not allowed by the permit under which the vehicle is used, where the vehicle is a transport vehicle; or

(D)without side-car being attached where the vehicle is a two-wheeled vehicle; or

(ii)a condition excluding driving by a named person or by any person who is not duly licenced or by any person who has been disqualified for holding or obtaining a driving licence during the period of disqualification or driving under the influence of alcohol or drugs as laid down in section 185; or

(iii)a condition excluding liability for injury caused or contributed to by conditions of war, civil war, riot or civil commotion; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 150(2)(a) in The Motor Vehicles Act, 1988