Section 77 in The Employees' State Insurance (General) Regulations, 1950
77. Report of death of insured person by employment injury. -In case of death of an insured person as a result of an employment injury-(a) if the death occurs at the place of employment the employer shall, and
(b)if the death occurs at any other place, a dependant intending to claim dependants' benefit shall, or(c)any other person present at the time of death may,immediately report the death to the nearest 3 [Branch Office] and to the nearest dispensary, hospital, clinic or other institution where medical benefit under the Act is available.
