Section 23(2) in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(2)In case of fatal accident or serious bodily injury to any migrant workman, the contractor shall immediately send telegrams to the specified authorities of both the States and also to the next of kins of the migrant workman intimating death or the nature of serious bodily injury sustained by the migrant workman, as the case may be, date, place and nature of accident. The Contractor shall further send written report to the specified authorities concerned and the next of kins of the migrant workman undermentioned particulars by registered post within twenty-four hours of the occurrence of the accident :-(i)Name of the migrant workman;(ii)Date, place and nature of accident;(iii)Condition of the migrant workman (if alive);(iv)Action taken by the contractor/principal employer;(v)Remarks
