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Preamble
Preamble.- An Act further to amend the Atomic Energy Act, 1962.
Be it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows :- (No.59 of 1986)
23rd December, 1986
1. Short title and commencement.- (1) This Act may be called the Atomic Energy (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 21st day of September, 1962.
2. Amendment of section 6.- In section 6 of the Atomic Energy Act, 1962 (hereinafter referred to as the principal Act).
(a) in sub-section (2),
(i) for the words and figures "proposes to acquire it and upon the service of the notice and the payment of compensation in accordance with section 21", the words "proposes to compulsorily acquire it and upon the service of the notice" shall be substituted;
(ii) the proviso shall be omitted;
(b) after sub-section (2), the following sub-section shall be inserted, namely :
(3) Compensation in respect of acquisition under sub-section (2) shall be paid in accordance with section 21 and in determining such compensation regard shall be had to the cost of production of such mineral, concentrate or other material and such other factors as may be relevant, but no account shall be taken of the value of uranium in its natural state contained therein".
3. Insertion of the new section 11 A.- After section 11 of the principal Act, the following section shall be inserted, namely -
"11 A For the removal of doubts, it is hereby declared that the compulsory acquisition of any mineral, concentrate or other material under sub-section (2) of section 6,or of any substance, minerals, equipment or plant under sub- section (1) of section 11, shall not be deemed to be a sale for any purpose whatsoever".
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