Section 6(2) in The Civil Liability For Nuclear Damage Act, 2010
(2)The liability of an operator for each nuclear incident shall be–(a)in respect of nuclear reactors having thermal power equal to or above ten MW, rupees one thousand five hundred crores;(b)in respect of spent fuel reprocessing plants, rupees three hundred crores;(c)in respect of the research reactors having thermal power below ten MW, fuel cycle facilities other than spent fuel reprocessing plants and transportation of nuclear materials, rupees one hundred crores:Provided that the Central Government may review the amount of operator's liability from time to time and specify, by notification, a higher amount under this sub-section:Provided further that the amount of liability shall not include any interest or cost of proceedings.
