Section 1(3) in The Civil Liability For Nuclear Damage Act, 2010
(3)It also applies to nuclear damage suffered–(a)in or over the maritime areas beyond the territorial waters of India;(b)in or over the exclusive economic zone of India as referred to in section 7 of the Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 (80 of 1976);(c)on board or by a ship registered in India under section 22 of the Merchant Shipping Act, 1958 (44 of 1958) or under any other law for the time being in force;(d)on board or by an aircraft registered in India under clause (d) of sub-section (2) of section 5 of the Aircraft Act, 1934 (22 of 1934) or under any other law for the time being in force;(e)on or by an artificial island, installation or structure under the jurisdiction of India.
