Section 99 in The West Bengal Factories Rules, 1958
99. Dangerous occurrence
(1)The following occurrences in a factory, whither or not attended by personal injury or disablement, are declared as dangerous occurrences :-(a)bursting of a plant used for containing or supplying steam under pressure greater than atmospheric pressure;(b)explosion of a receiver or container used for the storage at a pressure greater than atmospheric pressure of any gas or gases (including air) or any liquid or solid resulting from the compression of gas;(c)explosion, fire, bursting out, leakage or escape of any molten metal, or hot liquor, or gas;(d)collapse or serious accident of any plant, machinery, hoist, lift, lifting Machine, lifting tackle, and the over turning of a crane; and(e)collapse or subsidence of any floor, gallery, roof, bridge, tunnel, chimney wall, building or any other structure.(2)When there happens in any factory any dangerous occurrence referred to in sub-rule (1), such occurrence shall be reported by the manager of the factory within five hours of its occurrence to the authorities mentioned in clauses (1) and (2) of rule 95. Such report shall be as nearly as possible in Form No. 19.Rule prescribed under sub-section (1) of section 89.
