Section 67 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
67. Recording of incidents and notice of accident.
(1)The licensee shall maintain records of all incidents connected with storage, transportation or handling of compressed gases and shall produce the same to the inspecting officer on demand.(2)The notice of an accident required to be given under sub-section (1) of section 8 of the Act shall be given forthwith -(i)to the Chief Controller or Controller under whose jurisdiction the premises is located by fax or e-mail followed by a letter giving particulars of the occurrence within twenty-four hours;(ii)to the District Authority; and(iii)to the officer-in-charge of the nearest police station by the quickest means. Pending the visit of the Chief Controller or Controller or until instruction is received from the Chief Controller or Controller that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured, and recovery of the bodies of any persons killed by the accident or in the case of railways, for the restoration of through communication.
