(1)The notice of an accident required to be given under section 8 of the Act shall be given within a period of twenty four hours of the accident by telephone, telegram, E-mail, fax or in any other electronic mode or by special messenger followed by a written report signed by the occupier or authorized agent giving particulars of the circumstances leading to the accident, loss of human life, injury to persons, damage to property, emergency action taken etc, to the-(a)Chief Controller;(b)Controller in whose jurisdiction accident has taken place;(c)District Magistrate; and(d)Officer-in-charge of the nearest police station.(2)Pending the visit of the Chief Controller, or his authorized representative or instruction received from the Chief Controller or his representative that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured and recovery of the bodies of any persons killed by the accident or in the case of aerodromes, ports or railways, or place of loading/unloading for the restoration of thorough communication.(3)The Chief Controller or his authorized representative, if so required by them, shall be provided with all assistance by the officer in charge of the nearest police station.
