(1)When there occurs in or about a mine,(a)an accident causing loss of life or serious bodily injury in connection with any mining operation;or(b)a readily identifiable event with potential to cause an injury to persons at work, hereinafter referred to as "dangerous occurrence", such as-(i)an explosion or ignition;(ii)a blowout;(iii)an outbreak of major fire;(iv)a bursting of any pipeline or equipment containing petroleum, steam, compressed air or other substance at a pressure greater than the atmospheric pressure;(v)a major uncontrolled emission of petroleum or chemical spillage;(vi)a breakage or fracture of any essential part of draw-works, casing line or failure of emergency brake whereby the safety of persons may be endangered;(vii)a breakage, fracture or failure of any essential part of any derrick, machinery or apparatus whereby the safety of persons may be endangered;(viii)an influx of noxious gases; and(ix)any accident due to explosives,the owner, agent or manager of the mine shall forthwith inform the Regional Inspector about the occurrence by telephone, fax, e-mail or by special messenger; and shall also, within twenty four hours of every such occurrence, give notice thereof in the Form and method specified by the Chief Inspector of Mines for the purpose, to the District Magistrate, the Chief Inspector of Mines and the Regional Inspector and in the case of an accident mentioned in clause (a), also to the competent authority for payment of compensation:Provided that in case such notice is sent by e-mail, it shall be immediately followed by fax or letter.(2)The owner, agent or manager of the mine shall simultaneously exhibit a copy of the notice on a special notice board at the office of the mine for a period of not less than fourteen days from the date of such exhibition.(3)When an accident causing loss of life, serious bodily injury or burn injury occurs in or about a mine in connection with the generation, storage, transformation, transmission, supply or use of electrical energy, the owner, agent or manager of the mine shall also forthwith inform the Inspector of Mines (Electrical) by telephone, fax, e-mail or by special messenger:Provided that in case such notice is sent by e-mail, it shall be immediately followed by fax or letter.(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).(5)In respect of every person killed or injured, the owner, agent or manager of a mine shall send particulars in the Form and method specified by the Chief Inspector of Mines for the purpose, within seven days of the occurrence, and also within fifteen days of the injured person returning to duty.
