(5)Subject to the provisions of this Act and the scheme, there shall be paid as compensation out of the Solatium Fund,-(a)in respect of the death of any person resulting from a hit and run motor accident, a fixed sum of five thousand rupees;(b)in respect of grievous hurt to any person resulting from a hit and run motor accident, a fixed sum of one thousand rupees;Provided that where the sum standing to the credit of the Solarium Fund is not adequate for meeting any claim for compensation under this section, such claim may be kept pending for payment till such time as the sum necessary for meeting it becomes available in the Fund.
