(3)The notice so given shall be confirmed by the manager of the factory to the above mentioned authorities within 12 hours of the occurrence by sending to them a written report in the prescribed Form No. 22 in case of a bodily injury, in Form No. 23, if it is a case of fire or explosion and in Form No. 24 if it is any dangerous occurrence. Report in Form Nos. 23 and 24 shall be submitted in addition to Form No. 22 if there are bodily injuries. Report in Form No. 22 shall be submitted separately for each person injured.
