Section 23(3) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(3)If the contractor fails to send the telegraphic intimation and/or written report as required under Sub-rule (2), the principal employer shall comply with the requirements of Sub-rule (2), as earlier as possible but in any case not later than forty-eight hours of the time of occurrence of the accident.
