(2)If any medical practitioner attends on a person who is or has been employed in a mine and, who is or is believed by the medical practitioner to be suffering from any disease notified under sub-section (1), the medical practitioner shall without delay send a report in writing to the Chief Inspector stating—(a)the name and address of the patient,(b)the disease from which the patient is or is believed to be suffering, and(c)the name and address of the mine in which the patient is or was last employed.
