(5) Subject to the provisions of this Act and the scheme, there sh[ all 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: 6[ Provided that where any claim for compensation under section 92A is made in such application, the application shall contain a separate statement to that effect immediately before the signature of the applicant."]