Section 17 in The Civil Liability For Nuclear Damage Act, 2010
17. Operator's right of recourse.–
The operator of the nuclear installation, after paying the compensation for nuclear damage in accordance with section 6, shall have a right of recourse where–(a)such right is expressly provided for in a contract in writing;(b)the nuclear incident has resulted as a consequence of an act of supplier or his employee, which includes supply of equipment or material with patent or latent defects or sub-standard services;(c)the nuclear incident has resulted from the act of commission or omission of an individual done with the intent to cause nuclear damage.
