Section 95B in The Employees' State Insurance (General) Regulations, 1950
95B. Report of death of insured person. -In case of death of insured person-(a) if the death occurs at the place of employment, the employer shall, and
(b)if the death occurs at any other place, the person entitled and intending to claim 86 [funeral expenses] shall, or(c)any other person present at the time of death may,immediately report the death to the [Branch Office] of the deceased insured person.
