(2)No person shall disturb or alter due to any reason whatsoever, the place of accident involving a fatal or serious accident, unless a sketch of the site illustrating the accident and all relevant details has been prepared in duplicate and such sketch has been duly signed by the manager or assistant manager, safety officer and the workmen's inspector or, where there is no workmen's inspector, by a work person nominated by the workers in this behalf, and such sketch shall also be supported by the photographs of the place of accident:Provided that if the place of accident is disturbed or altered to prevent further accident or to rescue persons from danger before the sketch could be prepared, the same shall be prepared immediately thereafter, giving all relevant details as existed before the place was disturbed or altered.
