Public Liability Insurance Act, 1991

[Act No. 6 of Year 1991]

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Liability to give relief in certain cases on principle of no fault
4	Duty of owner to take out insurance policies
5	Verification and publication of accident by Collector
6	Application for claim for relief
7	Award of relief
7A	Establishment of Environmental Relief Fund
8	Provisions as to other right to claim compensation for death, etc.
9	Power to call for information
10	Power of entry and inspection
11	Power of search and seizure
12	Power to give directions
13	Power to make application to courts for restraining owner from handling hazardous substances
14	Penalty for contravention of sub-section (1) or sub-section (2) of section 4 or failure to comply with directions under section 12
15	Penalty for failure to comply with direction under section 9 or order under section 11 or obstructing any person in discharge of his functions under section 10 or 11
16	Offences by companies
17	Offences by Government Departments
18	Cognizance of offences
19	Power to delegate
20	Protection of action taken in good faith
21	Advisory Committee
22	Effect of other laws
23	Power to make rules
	Schedule
Public Liability Insurance Rules, 1991
1	Short title and commencement
2	Definitions
3	Application for relief
4	Documents that may be required
5	Powers of Collector
6	Establishment and administration of fund
7	Miscellaneous
8	Directions
9	Manner of giving notice
10	Extent of liability
11	Contribution of owner to the environmental relief fund
Form I	Form of Application for Compensation
Form II	Form of Notice

An Act to provide for public liability insurance for the purpose of providing immediate relief to the persons affected by accident occurring while handling any hazardous substance and for matters connected therewith or incidental thereto.

Comment: This Act seeks inter-alia to provide for public liability insurance so that immediate relief may be extended to the persons affected by accident occurring while handling any hazardous substance.

Be it enacted by Parliament in the Forty-First Year of the Republic of India as follows: