Public Liability Insurance Act, 1991

11. Contribution of owner to the environmental relief fund

(1) An owner 5[unless exempted under sub-section (3) of section 4 of the Act] shall contribute to the environmental relief fund a sum equal to the premium payable to the insurer.

(2) Every contribution to the environmental relief fund under sub-rule (1) shall be payable to the insurer, together with the amount of premium.

(3) The contribution received by the insurer shall be remitted as per the scheme under section 7A of the Act.]