124A. Compensation on account of untoward incidents.—
When in the course of working a railway an untoward incident occurs, then whether or not there has been any wrongful act, neglect or default on the part of the railway administration such as would entitle a passenger who has been injured or the dependant of a passenger who has been killed to maintain an action and recover damages in respect thereof, the railway administration shall, notwithstanding anything contained in any other law, be liable to pay compensation to such extent as may be prescribed and to that extent only of loss occasioned by the death of, or injury to, a passenger as a result of such untoward incident:Provided that no compensation shall be payable under this section by the railway administration if the passenger dies or suffers injury due to—(a)suicide or attempted suicide by him;(b)self-inflicted injury;(c)his own criminal act;(d)any act committed by him in a state of intoxication or insanity;(e)any natural cause or disease or medical or surgical treatment unless such treatment becomes necessary due to injury caused by the said untoward incident.Explanation.—For the purpose of this section, “passenger” includes—(i)a railway servant on duty; and(ii)a person who has purchased a valid ticket for travelling, by a train carrying passengers, on any date or a valid platform ticket and becomes a victim of an untoward incident.
