28. Inquiries into serious accidents with petroleum .-(1) The inquiry mentioned in section 176 of the [Code of Criminal Procedure, 1973 (2 of 1974)], shall, [unless section 8 of the Coroners' Act, 1871 (4 of 1871), is applicable to the circumstances] [ Inserted by Act 25 of 1940, Section 3.], be held in all cases where any person has been killed by an accident which the Magistrate has reason to believe was the result of the ignition of petroleum or petroleum vapour.
(2)Any Magistrate empowered to hold an inquest may also hold an inquiry under the said section into the cause of any accident which he has reason to believe was the result of the ignition of petroleum or petroleum vapour, if such accident was attended by serious injury to person or property, notwithstanding that no person was killed thereby.(3)For the purposes of [sub-section (2)] [ Substituted by Act 25 of 1940, Section 3, for " this Section" .] a Commissioner of Police [* * *] [ The words " in a Presidency-town" omitted by Act 24 of 1970, Section 16 (w.e.f. 1.8.1976).] [* * *] [ The words " or in Rangoon" omitted by A.O., 1937.] shall be deemed to be a Magistrate empowered to hold an inquest.(4)The result of all inquiries held in pursuance of this section [and of any inquiry held by a coroner in a case to which sub-section (1) refers] [ Inserted by Act 25 of 1940, Section 3.] shall be submitted as soon as may be to the [Central Government] [ Substituted by A.O. 1937.] [the ] [Inserted by Act 25 of 1940, Section 3. ][Chief Controller of Explosives] [ Substituted by Act 31 of 1977, Section 4, for " Chief Inspector of Explosives in India" (w.e.f. 12.8.1977).][and the State Government.] [Inserted by Act 25 of 1940, Section 3. ]
