Section 210(2) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(2)Notice of any accident at a construction site of a building or other construction work, which,-(a)causes loss of life; or(b)disable such building worker from work for more than ten days following the accident, shall also be sent to -(i)the officer in-charge of the nearest police station; and(ii)the District Magistrate or if the District Magistrate by order so desires, to the Revenue Divisional Officer, having jurisdiction over the area, as may be directed by the District Magistrate.
