- In every factory a register of accidents shall be maintained in Form no. 26 in which complete details as required to be furnished in the said form, in respect of every accident, as specified in section 88 of the Act and in the Schedule attached to rule 96, which may occur in the factory shall be clearly and legibly entered within twelve hours of the occurrence of the accident:Provided that the information required to be furnished in column 6 of Form 23 may be entered within twelve hours of the return of the injured worker to his duties; andProvided further that in case of an accident as specified in Sub-Clause (c) of Clause (i) of the Schedule attached to rule 96, the details of the accident may be entered in the register within 12 hours of the time when the fact that the injury was likely to prevent the injured person from working for not less than 48 hours comes to the notice of the manager or of the person under whom the said person was employed.
