Railways Act, 1989
129.Power to make rules in respect of matters in this
Chapter.
(1) The Central Government may, by notification make rules to
carry out the purposes of this Chapter.
(2) In particular, and without prejudice to the generality of
the foregoing power, such rules may provide for all or any of the following
matters, namely :-
(a) the compensation payable for death;
(b) the nature of the injuries for which
compensation shall be paid and the amount of such compensation.