Section 115(2) in Maharashtra Factories Rules, 1963
(2)[ The notice so given shall be confirmed by the Manager of the factory to the authorities mentioned in sub-rule (1) by sending to them a written report in the case of an accident in Form 24 or in Form 16 appended to Employees' State Insurance (General) Regulations, 1950, and in the case of a dangerous occurrence, in Form 24-A within 12 hours of the taking place of any such accident or occurrence referred to in that sub-rule.] [Substituted by O.N., dated 13.10.1981.]
