- Where any person employed in a mine contracts any disease notified by the Central Government under section 25 of the Act, the owner, agent or manager of a mine shall within three days of his being informed of the disease, give notice thereof in the Form and method specified by the Chief Inspector of Mines for the purpose, to the Chief Inspector of Mines, the Regional Inspector, the Inspector of Mines (Medical), the District Magistrate, and to the competent authority for payment of compensation.
