(1)Notwithstanding anything contained in the Fatal Accidents Act, 1855 (13 of 1855) or any other enactment or rule of law in force in any part of India, the rules contained in [the First Schedule, the Second Schedule and the Third Schedule] [Substituted by Act 28 of 2009, Section 7, for " the First Schedule and in the Second Schedule. ] shall, in all cases to which those rules apply, determine the liability of a carrier in respect of the death of a passenger.
