Section 24th in The Public Liability Insurance Rules, 1991
24th. March, 1992
In exercise of the powers conferred by clause (d) of Section 2 of the Public Liability Insurance Act, 1991 (6 of 1991), the Central Government hereby specifies the quantities shown in column 3 of the Table below for which or exceeding which every owner handling the hazardous substance mentioned in the corresponding entry in column 2 thereof shall take out insurance policy as per the provisions of the said Act.Vide S.O. 227(E), dated 24th March, 1992 published in the Gazette of India, Extra., Pt. II, Section 3(ii), dated 24th March, 1992, pp 6-11 and as corrected by S.O. 283(E), dated 21st April, 1993, Published in the Gazette of India, Extra, Pt. II, Section 3(ii), dated 29th April, 1993, pp. 4-5. NotificationTable
