Section 36(1) in The Civil Liability For Nuclear Damage Act, 2010
(1)When an award is made under sub-section (1) of section 16 or under sub-section (6) of section 32,–(a)the insurer or any person, as the case may be, who under the contract of insurance or financial security under section 8 is required to pay any amount in terms of such award and to the extent of his liability under such contract, shall deposit that amount within such time and in such manner as the Claims Commissioner or the Commission, as the case may be, may direct; and(b)the operator shall, subject to the maximum liability specified under sub-section (2) of section 6, deposit the remaining amount by which such award exceeds the amount deposited under clause (a).
