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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Odisha - Subsection

Section 95(7) in The Orissa Cinemas (Regulation) Rules, 1964

(7)If any accident occurs in a licensed place and such accident results in personal injury or loss of life, the licensee shall give notice in writing of such accident to the licensing authority and the Electrical Inspector and to Government of Orissa within 24 hours of its occurrence, and if the accident results in loss of life, the notice shall be given by an express telegram to be confirmed in writing within 24 hours of the occurrence of the accident. Pending an inspection or investigation by the Electrical Inspector to Government or any officer specially appointed to assist him in this behalf, the licensee shall not interfere with or remove from the scene of the accident any electrical or mechanical apparatus, wiring, furnishing, etc., which may have been involved in accident.