Section 8 in The Railway Claims Tribunal (Procedure) Rules, 1989
8. [ Place of filing application for compensation in accident or untoward incident claim. [Substituted by Notification No. G.S.R. 21(E), dated 10.1.2020 (w.e.f. 19.9.1989).]
- An application for compensation payable under section 124 or 124-A of the Railways Act, 1989 (24 of 1989) may be filed before the Bench having territorial jurisdiction over the place where the accident or untoward incident occurs or where the claimant normally resides.]
