Section 3 in The Railway Protection Force (Amendment) Act, 2003
3. Amendment of section 2.-
In section 2 of the principal Act, after clause (c), the following clauses shall be inserted, namely:-' (ca)" passenger" shall have the meaning assigned to it in the Railways Act, 1989 (24 of 1989 );(cb) " passenger area" shall include railway platform, train, yard and such other area as is frequently visited by passengers;'.
