(3)Any notice given as required under sub rules (1) & (2) shall be confirmed by the Manager of the factory to the authorities mentioned in these sub-rules within 12 hours of the accident or the dangerous occurrence by sending them a written report in Form No.20 in the case of an accident or dangerous occurrence causing death or bodily injury to any person and in Form 20 A in the case of a dangerous occurrence which has not resulted in any bodily injury to any person.
