(1) (i) the commission of a trrorist act within the meaning of sub- section (1) of section (3) of the Terrorist and Distruptive Activite (Prevention) Act, 1987 ; or
(ii) the making of a violent attack or the commission of robbery or dacoity; or
(iii) the indulging in rioting, shoot- out or arson, by any person in or on any train carrying passengers, or in a waiting hall, cloak room or reservation or booking office or on any platform or in any other place within the precincts of a railway station; or