(1)Whenever there occurs in a mine an accident causing loss of life or serious bodily injury to any person, the place of accident shall not be disturbed or altered before the arrival or without the consent of the Chief Inspector of Mines or the Inspector to whom notice of the accident is required to be given under subsection (1) of section 23 unless such disturbance or alteration is necessary to prevent any further accident, to remove bodies of the deceased or to rescue any person from danger, or unless discontinuance of work at the place of accident would seriously impede the working of the mine:Provided that where the Chief Inspector of Mines or the concerned Inspector fails to inspect the place of accident within seventy-two hours of the time of the accident, work may be resumed at the place of accident.(2)No person shall disturb or alter due to any reason whatsoever, the place of accident involving a fatal or serious accident, unless a sketch of the site illustrating the accident and all relevant details has been prepared in duplicate and such sketch has been duly signed by the manager or assistant manager, safety officer and the workmen's inspector or, where there is no workmen's inspector, by a work person nominated by the workers in this behalf, and such sketch shall also be supported by the photographs of the place of accident:Provided that if the place of accident is disturbed or altered to prevent further accident or to rescue persons from danger before the sketch could be prepared, the same shall be prepared immediately thereafter, giving all relevant details as existed before the place was disturbed or altered.(3)One of the authenticated sketches shall be delivered or sent to the concerned Inspector.
