123. Definitions.—In this Chapter, unless the context otherwise requires,—
(a)“accident” means an accident of the nature described in section 124;(b)“dependant” means any of the following relatives of a deceased passenger, namely:—(i)the wife, husband, son and daughter, and in case the deceased passenger is unmarried or is a minor, his parent;(ii)the parent, minor brother or unmarried sister, widowed sister, widowed daughter-in-law and a minor child of a pre-deceased son, if dependant wholly or partly on the deceased passenger;(iii)a minor child of a pre-deceased daughter, if wholly dependant on the deceased passenger;(iv)the paternal grand parent wholly dependant on the deceased passenger;(c)“untoward incident” means—(1)(i)the commission of a terrorist act within the meaning of sub-section (1) of section (3) of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (28 of 1987); or(ii)the making of a violent attack or the commission of robbery or dacoity; or(iii)the indulging in rioting, shoot-out or arson,by any person in or on any train carrying passengers, or in a waiting hall, cloak room or reservation or booking office or on any platform or in any other place within the precincts of a railway station; or(2)the accidental falling of any passenger from a train carrying passengers.
