Section 23(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(2)In case of fatal accident or serious bodily injury to any migrant workman, the contractor shall immediately send telegrams to the sepcified authorities of both the States and also the next of the kins of the migrant workman intimating death or the nature of serious bodily injury sustained by the migrant workman, as the case may be, date, place and nature of accident. The contractor shall further send written report to the specified authorities concerned and the next of the kin of the migrant workman, under-mentioned particulars, by registered post within twenty-four hours of the occurrence of the accident:(i)Name of the migrant workman;(ii)Date, place and nature of accident;(iii)Condition of the migrant workman (if alive);(iv)Action taken by the contractor/principal employer;(v)Remarks.
