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Civil Liability for Nuclear Damage Act, 2010 8. Operator to maintain insurance or financial securities. – 1. The operator shall, before he begins operation of his nuclear installation, take out insurance policy or such other financial security or combination of both, covering his liability under sub-section (2) of section 6, in such manner as may be prescribed. 2. The operator shall from time to time renew the insurance policy or other financial security referred to in sub-section (1), before the expiry of the period of validity thereof. 3. The provisions of sub-sections (1) and (2) shall not apply to a nuclear installation owned by the Central Government. Explanation.--For the purposes of this section, "financial security" means a contract of indemnity or guarantee, or shares or bonds or such instrument as may be prescribed or any combination thereof.    |
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