Section 210(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)Notice of any accident on the construction site which either-(a)cause loss of life; or(b)disables a building worker from working for a period of forty eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within four hours in case of fatal accidents and seventy two hours, in case of other accidents involving building worker, to-(i)The Dy. Labour Commissioner having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Dy. Labour Commissioner shall be the authority appointed under section 39 of the Act.(ii)Board with which the building worker involved in accident was registered as beneficiary;(iii)Chief Inspector; and(iv)The next in kin or other relatives of building worker involved in accident.
