Section 251(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)Notice of any accident at a construction site of a building or other construction work which -(a)causes loss of life; or(b)disables such building worker from work for more than ten days following the accident, shall also be sent to -(i)the officer-in-charge of the nearest police station;(ii)the District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.
