Section 43 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
43. Application for compensation.
- An application for compensation arising out of an accident may be made to the Claims Commissioner by,-(a)the person who has sustained the injury or suffered any loss; or(b)all or any of the dependants of the deceased where death has resulted from the accident; or(c)an agent duly authorized by the person injured or all or any of the dependants of the deceased as the case may be:Provided that where all the dependants of the deceased have not joined in any such application for compensation, the application shall be made on behalf of or for the benefit of all the dependants of the deceased and the dependants, who have not so joined shall be impleaded as respondents to the application.Explanation: - For the purpose of this section the word "dependant" shall mean any of the following relatives of a deceased passenger, namely:-(a)the wife, husband, minor or dependant son and minor or unmarried daughter or widowed daughter dependant on the deceased and in case the deceased passenger is unmarried or is a minor, his-parent(s);(b)the parent(s), 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;(c)a minor child of a pre-deceased daughter, if wholly dependant on the deceased passenger;(d)the paternal grand-parent wholly dependant on the deceased passenger.Chapter - IX Offences and Penalties.
