Section 3(2) in The Emergency Risks (Goods) Insurance Scheme
(2)The Central Government also hereby undertakes,-(a)in relation to any person carrying on business in India as seller or supplier of goods, the liability of insuring that person against emergency risks to the extent provided by the Act, in respect of goods insurable under the Act which are not owned by him or deemed to be owned by him but in which he has an interest arising in the course of that business;(b)in relation to a person carrying on any business in India. The liability of insuring that person against emergency risks to the extent provided by the Act;(i)in respect of any goods situated in India which are in his possession, otherwise than under a hire purchase agreement, for the purposes of that business, or(ii)in respect of 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 the Act, in relation to the reason by whom they are owned;(c)in relation to a person carrying on any business in India. The liability of insuring that person against emergency risks to the extent provided by the Act, 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 the Act in relation to the person by whom they were then owned; and(d)in relation to any person carrying on any business in India as a seller or supplier of goods, the liability of insuring that person against emergency risks to the extent provided by the Act, in respect of goods imported into India through any port in India, while such goods are situated at such port or are in transit to a place in India.
