(1)When there occurs in or about a mine,(a)an accident causing loss of life or serious bodily injury in connection with any mining operation; or(b)a readily identifiable event with potential to cause an injury to persons at work, hereinafter referred to as "dangerous occurrence", such as -(i)an explosion or ignition;(ii)a spontaneous heating or outbreak of fire, or appearance of smoke, or other indication of heating or outbreak of fire;(iii)fire in any part of workings or in any machinery;(iv)fall from height of any excavation, loading or transport machinery;(v)bursting of equipment under pressure;(vi)an influx of inflammable or noxious gases;(vii)an irruption or inrush of water or other liquid matter;(viii)an instantaneous failure of a pillar, part of a pillar or several pillars of coal (i.e., a 'bump') in working below ground;(ix)a premature collapse of any part of the working;(x)any accident due to explosives;(xi)a breakage or fracture of rope, chain, headgear, pulley or axle or bearing thereof, or other gear by which persons or materials are lowered or raised;(xii)an over winding of cages or other means of conveyance while men or materials are being lowered or raised;(xiii)a breakage or fracture of an essential part of winding engine, crankshaft, coupling, bearing, gearing, clutch, drum or drum shaft, or failure of emergency brake;(xiv)a bursting of any equipment containing steam, compressed air or other substance at high pressure;(xv)a breakage, fracture or failure of an essential part of any machine or apparatus whereby the safety of persons may be endangered;(xvi)a slide causing injury to any person, damage to any machinery, or interruption of normal mining operations;(xvii)failure of dump or side in opencast working;(xviii)a failure of any structure or installation whereby the safety of persons may be endangered; or(xix)spark generated due to electrical flash-over causing burn injury to any person, the owner, agent or manager shall forthwith inform the Regional Inspector about the occurrence by telephone, fax, e-mail or by special messenger; and shall also, within twenty-four hours of every such occurrence, give notice thereof in the Form and method as may be specified by the Chief Inspector for the purpose, to the District Magistrate, the Chief Inspector and the Regional Inspector and in the case of an accident mentioned in clause (a), also to the Competent Authority for payment of compensation:Provided that in case such notice is sent by e-mail, it shall be immediately followed by fax or letter.(2)The owner, agent or manager shall simultaneously exhibit a copy of the notice referred to in sub-regulation (1) on a special notice board at the office of the mine for a period of not less than fourteen days from the date of such exhibition.(3)When an accident causing loss of life, serious bodily injury or burn injury occurs in or about a mine in connection with the generation, storage, transformation, transmission, supply or use of electrical energy, the owner, agent or manager shall also forthwith inform the Inspector of Mines (Electrical) by telephone, fax, e-mail or by special messenger:Provided that in case such notice is sent by e-mail, it shall be immediately followed by fax or letter.(4)If death results from any injury already reported as serious under sub-regulation (1) or if an injury other than the serious injury becomes serious, the owner, agent or manager shall within twenty-four hours of his being informed of the same, give notice thereof to the District Magistrate, the Chief Inspector, the Regional Inspector and to the Competent Authority for payment of compensation and, if such death or injury is connected with any reason as specified under sub-regulation (3), also to the Inspector of Mines (Electrical).(5)In respect of every persons killed or injured as above, the owner, agent or manager shall send particulars in the Form and method as may be specified by the Chief Inspector for the purpose, within seven days of the occurrence, and also within fifteen days of the injured person returning to duty.
