Section 94(vi) in Punjab Cinemas (Regulation) Rules, 1952
(vi)If any accident occurs in a licensed place and such accident results in personal injury or is likely to have resulted in personal injury or loss of life the licensee shall give notice in writing of such accident to the licensing authority and the Electric Inspector to Government, [Haryana] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] within 24 hours of its occurrence; and if the accident results in loss of life the notice shall be given by an express telegram to be confirmed in writing within 24 hours of the occurrence of the accident. Pending an inspection or investigation by the Electric Inspector to Government, [Haryana.] [Substituted for the words 'Punjab' vide Haryana Notification G.S.R. 53/P.A. 10/64/S.13/Amd. (1)/69, dated 14.3.1969.] [or any officer specially appointed to assist him in this behalf, the licensee shall not interfere with or remove from the seen of the accident any electrical or mechanical apparatus, wiring, furnishing etc., which may have been involved in the accident.] [Punjab Government Gazetted Legislative Supplement Part III, dated 7.12.1954.]
