Section 18 in The Emergency Risks (Goods) Insurance Scheme
18. Share of risk to be borne by the insured person.
(1)The insured person shall bear in respect of each claim twenty per cent of the loss or damage.(2)If at the time of the happening of any loss or damage, the total value of the insurable goods shall exceed the sum insured under the policy, the insured person shall be considered as being his own insurer for the excess as well as for twenty per cent of the sum insured, for the purpose of his bearing a rateable proportion of the loss.
