Section 66 in Employees' State Insurance (General) Regulations, 1950
66. Maintenance of accident book.-
Every employer shall,- _(i)keep a book readily accessible (hereinafter called "the Accident Book") in [Form 11] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 15" (w.e.f. 1.1.2005).], in which the appropriate particulars of any accident causing personal injury to an insured person may be entered;(ii)preserve every such book when it is completed for a period of five years from the date of the last entry thereon:Provided that it shall not be necessary to enter in the said Accident Book particulars of any employment injury caused by an occupational disease specified in Schedule III to the Workmen's Compensation Act, 1923 (8 of 1923).
