Section 5(2) in Emergency Risks (Goods) Insurance Act, 1971
(2)The Scheme may also extend------(a)to the undertaking by the Central Government, in relation to any person carrying on business in India as seller or supplier of goods, of the liability of insuring such a person against emergency risks in respect of goods insurable under this Act which are not owned by him but in which he has an interest arising in the course of that business;(b)without prejudice to the provisions of clause (a) of this sub-section, to the undertaking by the Central Government, in relation to a person carrying on any business in India, of the liability of insuring such a person against emergency risks in respect of------(i)any goods situated in India which are in his possession, otherwise than under a hire purchase agreement, for the purposes of that business,(ii)any goods situated in India which are subject to a mortgage, pledge or charge in his favour held by him in the course of that business,being in either case goods which are not owned by him but which are insurable under this Act in relation to the person by whom they are owned;(c)to the undertaking by the Central Government, in relation to a person carrying on any business in India, of the liability of insuring such person against emergency risks in respect of any goods situated in India, which having been sold in India, for export from India, are in his possession for the purpose of such export and are goods which were prior to such sale insurable under this Act in relation to the person by whom they were then owned;(d)to the undertaking by the Central Government, in relation to any person carrying on any business in India as a seller or supplier of goods, of the liability of insuring such a person against emergency risks in respect of goods imported into India through any port of India, while such goods are situated at such port or are in transit to a place in India.
