Section 4(1) in The Civil Liability For Nuclear Damage Act, 2010
(1)The operator of the nuclear installation shall be liable for nuclear damage caused by a nuclear incident –(a)in that nuclear installation; or(b)involving nuclear material coming from, or originating in, that nuclear installation and occurring before –(i)the liability for nuclear incident involving such nuclear material has been assumed, pursuant to a written agreement, by another operator; or(ii)another operator has taken charge of such nuclear material; or(iii)the person duly authorised to operate a nuclear reactor has taken charge of the nuclear material intended to be used in that reactor with which means of transport is equipped for use as a source of power, whether for propulsion thereof or for any other purpose; or(iv)such nuclear material has been unloaded from the means of transport by which it was sent to a person within the territory of a foreign State; or(c)involving nuclear material sent to that nuclear installation and occurring after–(i)the liability for nuclear incident involving such nuclear material has been transferred to that operator, pursuant to a written agreement, by the operator of another nuclear installation; or(ii)that operator has taken charge of such nuclear material; or(iii)that operator has taken charge of such nuclear material from a person operating a nuclear reactor with which a means of transport is equipped for use as a source of power, whether for propulsion thereof or for any other purpose; or(iv)such nuclear material has been loaded, with the written consent of that operator, on the means of transport by which it is to be carried from the territory of a foreign State.
