(2)When any accident or any dangerous occurrence specified in the Schedule to this rule which results in the death of any person or which results in such bodily inquiry to any person as is likely to cause his death, takes place in a factory, a notice as mentioned in sub-rule (1) shall also be sent to -(a)the District Magistrate or Sub-Divisional Magistrate;(b)the Officer-incharge of the nearest Police Station; and(c)the relatives of the injured or deceased person.
