Section 2(1) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Delhi Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Claims Commissioner" means, the Claims Commissioner appointed under Section 48 of the Act;(c)"accident" means accident which is of the nature described in sub-section (1) of Section 38 of the Act and which involves death or personal injury to passengers;(d)"applicant" means a person making an application to the Claims Commissioner under Section 58 of the Act;(e)"Form" means a form appended to these rules;(f)"legal practitioner" shall have the same meaning assigned under Clause (i) of Section 2 of the Advocates Act, 1961 (25 of 1961);(g)"legal representative" means a person who in law represents the estate of the deceased;(h)"Schedule" means a Schedule appended to these rules;(i)"Section" means a Section of the Act.
