Section 18(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(1)A registered member when met with an accident (either in the working place or in any other place) is eligible to avail the assistance under this clause.Explanation 1. - For the purpose of this clause, "accident" means death or loss of hands or legs or sight or limbs resulting solely and directly from accident, either in the working place (in the course of his employment) or in any other place, but does not include any intentional self injury, suicide, attempted suicide, injury caused while under the influence of intoxicating liquor or drugs or resulting from the registered member committing any breach of the law or rules or regulations or instructions applicable, from time to time.Explanation. - For the purpose of this clause, death due to accident shall include death due to snake bite or caused by any poisonous insects or by lightning.
