Section 115(4) in Maharashtra Factories Rules, 1963
(4)If in the case of an accident, the injured person subsequently dies due to such accident, information of his death wherever known shall be sent by the manager by telephone, special messenger or telegram within 24 hours of the occurrence to-(a)the Inspector;(b)the Administrative Medical Officer, Employees' State Insurance Scheme, Bombay;(c)the District Magistrate or Sub-Divisional Magistrate; and(d)the Officer-in-charge of the nearest Police Station.Explanation. - For the purpose of this rule, "accident of a serious nature" means an accident which results in-(i)immediate loss of any part of the body or any limb or part thereof;(ii)crushed or serious injury to any part of the body due to which loss of the same is obvious or any injury which is likely to prove fatal;(iii)unconsciousness; or(iv)severe burns or scalds due to chemicals, steam or any other cause.
