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Civil Liability for Nuclear Damage Act, 2010 36. Enforcement of awards.- 1. When an award is made under sub-section (1) of section 16 or under sub-section (6) of section 32, -- a. the insurer or any person, as the case may be, who under the contract of insurance or financial security under section 8 is required to pay any amount in terms of such award and to the extent of his liability under such contract, shall deposit that amount within such time and in such manner as the Claims Commissioner or the Commission, as the case may be, may direct; and b. the operator shall, subject to the maximum liability specified under sub- section (2) of section 6, deposit the remaining amount by which such award exceeds the amount deposited under clause (a). 1. 2. Where any person referred to in sub-section (1) fails to deposit the amount of award within the period specified in the award, such amount shall be recoverable from such person as arrears of land revenue. 3. The amount deposited under sub-section (1) shall be disbursed to such person as may be specified in the award within a period of fifteen days from the date of such deposit.    |
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