Section 68 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
68. Inquiry into accidents.
(1)Whenever a District Magistrate, a Commissioner of Police or a Magistrate subordinate to a District Magistrate holds an inquiry under sub-section (1) of section 9 of the Act, he shall adjourn such an inquiry unless the Chief Controller or a Controller authorized by him is present to watch the proceedings or the Magistrate has received written information from the Chief Controller that he does not wish to send a representative.(2)The Magistrate shall, at least fourteen days before holding the adjourned inquiry, send to the Chief Controller notice in writing of the time and place of holding the adjourned inquiry.(3)Where an accident has been attended with loss of human life, the Magistrate, before the adjournment, may take evidence to identify any body and may order the internment thereof.(4)The Chief Controller or his representative shall be at liberty at any such inquiry to examine any witness.(5)Where evidence is given at an inquiry at which the Chief Controller or an officer nominated by him is not present, of any neglect as having caused or contributed to the explosion or accident or of any defect in or about or in connection with any installation or any vehicle appearing to the Magistrate or Jury to require a remedy, the Magistrate shall send to the Chief Controller notice in writing of the neglect or defect.
