Section 210(1) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(1)Notice of any accident on the construction site, which either,-(a)causes loss of life; or(b)disable a building worker from working for a period of forty-eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within four hours, in case of fatal accidents and seventy-two hours, in case of other accidents, involving building worker, to the,-(i)Board with which the building worker involved in accident was registered as a beneficiary;(ii)Chief Inspector of Inspection of Building and Construction; and(iii)Next in kin or other relative of building worker involved in accident.
