(3)The Fund shall be utilised for the following, namely: -(a)treatment of the persons injured in road accidents in accordance with the scheme framed by the Central Government under section 162;(b)compensation to representatives of a person who died in hit and run motor accident in accordance with schemes framed under section 161;(c)compensation to a person grievously hurt in a hit and run motor accident in accordance with schemes framed under section 161; and(d)compensation to such persons as may be prescribed by the Central Government.
