(1)Whenever there occurs in a mine an accident causing loss of life or serious bodily injury to any person, the place of accident shall not be disturbed or altered before the arrival or without the consent of the Chief Inspector of Mines or the Inspector to whom notice of the accident is required to be given under subsection (1) of section 23 unless such disturbance or alteration is necessary to prevent any further accident, to remove bodies of the deceased or to rescue any person from danger, or unless discontinuance of work at the place of accident would seriously impede the working of the mine:Provided that where the Chief Inspector of Mines or the concerned Inspector fails to inspect the place of accident within seventy-two hours of the time of the accident, work may be resumed at the place of accident.
