(1)When any accident specified in the Schedule takes place in a factory; the manager of the factory, shall forthwith send notice thereof by telephone, special messenger or telegram to the Inspector and if the accident is fatal or of such a serious nature that it is likely to prove fatal notice as aforesaid shall also be sent to-(a)the District Magistrate or Subdivisional Officer,(b)the Officer-in-charge of the nearest police station, and(c)the nearest relative of the injured or deceased person.(2)The notice so given shall be confirmed by the manager of the factory to the abovementioned authorities within 12 hours of the occurrence by sending to them a written report into the prescribed Form no. 17-A:Provided that the Inspector, subject to the approval of the Chief Inspector may permit any factory or any class of factories installed for purposes connected with the Defence of India, to submit the notice of accident in any other form if he is satisfied that the said form furnished all the informations as required by Form 17-A.(3)In case of every accident which is not fatal and in which any person is injured a supplementary notice in Form no. 17-B shall be sent to the Inspector and the Chief Inspector respectively within 7 days of the date on which the injured worker returns to work.
