Section 95 in The West Bengal Factories Rules, 1958
95. Notification of accidents - Fatal and serious.
- When there occurs in any factory an accident to any person which results in (a) death, or (b) such injury that there is no reasonable prospect that he will be able to resume his employment in the factory within 20 days, such accidents shall be called in all prescribed communications "Fatal" or "Serious" as the case may be, and the Manager of the Factory shall give notice of the occurrence forthwith by telephone, telegram or special messenger to -(1)the Inspector of Factories,(2)the District Magistrate or, if the District Magistrate by order so directs, the Sub-divisional Officer.(3)the Commissioner for Workmen's Compensation appointed under section 20 of the Workmen's Compensation Act, 1923.(4)the relatives of the injured or deceased person, and(5)in the case of fatal accidents only, the officer-in-charge of the police-station within the local limits of which the factory is located.Reports by special messenger shall be as nearly as possible in Form No. 18 and those sent by telephone or telegram shall be confirmed within [12] hours by written report in that form.Provident [Substituted by West Bengal Factories (Amendment) Rules, 1991.], however, that the Defence Installations may send reports of accidents in their own form 1AFO 1973, subject to the condition that any change in the form shall at once be communicated to the Chief Inspector in writing.
