108. [ Notification of accident and dangerous occurrences. [Substituted by Notification No. 4(a)-3-81-LAB-XVI, dated 28-5-1981.]
(1)When any accident which results in the death of any person or which result in such bodily injury to any person as is likely to cause his death, or any dangerous occurrence specified in the Schedule takes place in a factory the manager of the factory shall forthwith send a notice thereof by telephone, special messenger or telegram to the Inspector and the Chief Inspector.(2)When any accident or any dangerous occurrence specified in the Schedule, which result in the death of any person or which result in such bodily injury to any person as is likely to cause his death, takes place in a factory, notice as mentioned in sub-rule (1) shall be sent also to :-(a)The District Magistrate or Sub-Divisional Officer;(b)The officer in charge of the nearest Police Station; and(c)The relatives of injured or deceased person, as notified by him to the Manager.(3)The notice so given shall be confirmed by the manager of the factory to the above mentioned authorities within 12 hours of the occurrence by sending to them a written report in the prescribed Form No. 22 in case of a bodily injury, in Form No. 23, if it is a case of fire or explosion and in Form No. 24 if it is any dangerous occurrence. Report in Form Nos. 23 and 24 shall be submitted in addition to Form No. 22 if there are bodily injuries. Report in Form No. 22 shall be submitted separately for each person injured.(4)When any accident or dangerous occurrence specified in the Schedule takes place in a factory and it causes bodily injury to any person as to prevent the person injured from working for a period of 48 hours or more immediately following the accident or the dangerous occurrence, as the case may be, the Manager of the factory shall send a report thereof to the Inspector in Form No. 22 within 24 hours after the expiry of 48 hours from the time of the accident or the dangerous occurrence :Provided that if in the case of an accident or dangerous occurrence, death occurred of any person injured by accident or dangerous occurrence, after the notices and reports referred to in the foregoing sub-rules have been sent the manager of the factory shall forthwith send a notice thereof by telephone special messenger or telegram to the authorities and persons mentioned in sub-rules (1) and (2) and also have this information confirmed in writing 12 hours of the death :Provided further that, if the period of disability from working for 48 hours or more referred to in sub-rule (4) does not occur immediately following the accident, or the dangerous occurrence but later on, or occurs in more than one spell, the report referred to shall be sent to the Inspector in the prescribed Form No. 22 within 24 hours immediately following the occurrence when the actual total period of disability from working resulting from the accident or the dangerous occurrence becomes 48 hours.
