(i)When the cast of urgent repairs has arisen, a notice shall be sent within 24 hours of the commencement of the employment of persons employed to carry out the said repairs to the inspector of factories of the region concerned in writing stating the names of persons employed, the precise nature of work and the exact time of commencement of such works. A copy of the said notice shall be affixed at the place mentioned in Section 108(2) before the workers are put on urgent repairs.
