(4)If death results from any injury already reported as serious under sub-regulation (1) or if an injury other than the serious injury becomes serious, the owner, agent or manager of the mine shall within twenty four hours of his being informed of the same, give notice thereof to the District Magistrate, the Chief Inspector of Mines, the Regional Inspector and to the competent authority for payment of compensation and, if such death or injury is connected with any reason as specified under sub-regulation (3), also to the Inspector of Mines (Electrical).
