.-Whenever there occurs in or about, or in connection with, any place in which petroleum is refined, blended or kept, or any carriage or vessel either conveying petroleum or on or from which petroleum is being loaded or unloaded, any accident by explosion or by fire as a result of the ignition of petroleum or petroleum vapour attended with loss of human life or serious injury to person or property, or of a description usually attended with such loss or injury, the occupier of the place or the person for the time being incharge of the petroleum or the person incharge of the carriage or the master of the vessel, as the case may be, shall, within such time and in such manner as may be prescribed, give notice thereof and of the attendant loss of human life, or injury to person or property, if any, to the nearest Magistrate or to the Officer-in-charge of the nearest police station and to the ][Chief Controller of Explosives] [ Substituted by Act 31 of 1977, Section 3, for " Chief Inspector of Explosives in India" (w.e.f. 12.8.1977).].
