(1)For the purposes of this section, section 109B and section 109C,-(a)"grievous hurt" shall have the same meaning as in the Indian Pena! Code;(b)"hit and run motor accident" means an accident arising out of the use of a motor vehicle or motor vehicles the identity whereof cannot be ascertained in spite of reasonable efforts for the purpose;(c)"scheme" means the scheme framed under section 109C;(d)"Solatium Fund" means the Fund established under sub-section (2).
