Civil Liability for Nuclear Damage Act, 2010

Chapter I: Preliminary

1. Short title, extent, application and commencement.-

1.      This Act may be called the Civil Liability for Nuclear Damage Act, 2010.

2.      It extends to the whole of India.

3.      It also applies to nuclear damage suffered--

a.      in or over the maritime areas beyond the territorial waters of India;

b.     in or over the exclusive economic zone of India as referred to in section 7 of the Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976;

c.      on board or by a ship registered in India under section 22 of the Merchant Shipping Act, 1958 or under any other law for the time being in force;

d.     on board or by an aircraft registered in India under clause (d) of sub-section (2) of section 5 of the Aircraft Act, 1934 or under any other law for the time being in force;

e.      on or by an artificial island, installation or structure under the jurisdiction of India.

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4.      It applies only to the nuclear installation owned or controlled by the Central Government either by itself or through any authority or corporation established by it or a Government company.

Explanation.--For the purposes of this sub-section, "Government company" shall have the same meaning as assigned to it in clause (bb) of sub-section (1) of section 2 of the Atomic Energy Act, 1962.

5.      It shall come into force on such date as the Central Government may, by notification, appoint; and different dates may be appointed for different provisions of this Act, and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.