Section 210(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(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.
