Section 4 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
4. Mode of sending notices to the State Government.
- The notice of accidents, required under section 113 of the Act, to be sent without delay by the Railway Administration, shall be sent to the State Government-(a)by telegram in the case of-(i)accidents deemed, under the Explanation to rule 3, to be serious by reason of loss of human life;(ii)accidents by reason of which the permanent way is likely to be blocked for more than twenty-four hours; and(iii)train-wrecking or attempted train-wrecking; and(b)by letter in all other cases.
