Section 3 in The Nuclear Liability Fund Rules, 2015
3. Establishment of Nuclear Liability Fund by Central Government.
(1)With effect from such date as may be appointed by notification, there shall be established by the Central Government, for the purposes of these rules, a Fund to be called the Nuclear Liability Fund.(2)The Fund shall comprise the levy collected from operators of nuclear installations.(3)The operator shall pay to the Fund, a levy at the rate of rupees 0.05 (five paise) or a levy at such rate between rupees 0.05 to 0.10 (five paise to ten paise) for every unit of electricity sold to its customers.(4)The levy shall be collected and paid to the Fund till the total amount reaches two thousand crore rupees, and thereafter, the process shall resume in the event of any withdrawals from the Fund so as to ensure that the Fund balance remains at two thousand crore rupees at any given time.(5)The levy shall be payable on quarterly basis and the levy amount for every quarter of the year shall be credited to the Fund within the 15th day of the month succeeding the quarter.
