(3)When any accident or dangerous occurrence specified in the Schedule referred to in Sub-rule (1) takes place in a factory and it causes such bodily injury to any person and prevents the person injured from working for a period of forty-eight hours or more immediately following the accident or the dangerous occurrence, as the case may be, the Manager of the factory shall send a notice thereof to the Inspector in Form No. 18 within twenty-four hours after the expiry of forty-eight hours from the time of the accident or the dangerous occurrence ;Provided that if in the case of an accident, death occurs to any person injured by such accident after the reports and notice referred to in the foregoing sub-rules have been sent, the Manager of the factory shall forthwith send a notice thereof by telephone, special messenger or telegram to the authorities and persons mentioned in Sub-rules (1) and (2) and also have this information confirmed in writing within twelve hours of the death ;Provided further that if the period of disability from working for forty-eight hours or more referred to in Sub-rule (3) does not Occur immediately following the accident, but later, or occurs in more than one spell, the report referred to shall be sent to the Inspector in the prescribed Form 18 within twenty-four hours immediately following the hour when the actual total period of disability from working resulting from accident becomes forty-eight hours.The following classes of occurrences constitute dangerous occurrences, whether or not they are attended by personal injury or disablement ;(a)bursting of a plant used for containing or supplying steam under pressure greater than atmospheric pressure;(b)collapse or failure of a crane, derrick, winch, hoist or other appliances used in raising or lowering persons or goods, or any part thereof, or the overturning of a crane;(c)explosion, fire, brusting out, leakage or escape of any molten metal, or hot liquor or gas causing damage to any room or place in which persons are employed, or fire in rooms of cotton pressing factories when a cotton opener is in use;(d)explosion of a receiver or container used for the storage at a pressure greater than atmospheric pressure of any gas or gases (including air) or any liquid or solid resulting from the compression of gas;(e)collapse or subsidence of any floor, gallery, roof, bridge, tunnel, chimney, wall, building or any other structure.]Rule prescribed under Section 69
