Section 7(1) in The Civil Liability For Nuclear Damage Act, 2010
(1)The Central Government shall be liable for nuclear damage in respect of a nuclear incident,–(a)where the liability exceeds the amount of liability of an operator specified under sub-section (2) of section 6, to the extent such liability exceeds such liability of the operator;(b)occurring in a nuclear installation owned by it; and(c)occurring on account of causes specified in clauses (i) and (ii) of sub-section (1) of section 5:Provided that the Central Government may, by notification, assume full liability for a nuclear installation not operated by it if it is of the opinion that it is necessary in public interest.
