Section 31 in Orissa Economiser Inspection Administrative Rules, 1952
31. Procedure during inquiry.
- The Inspector at his inquiry shall make a careful examination of the damaged parts and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence, its nature and extent caused to persons and the damage done to property. The report should be in Form CE and should be sent forthwith to the Chief Inspector. If the Chief Inspector considers that the investigation has been sufficient, he will record the fact in the Register of accidents and enter a brief account of the accident in the Registration Book, a copy being made in the memorandum of inspection book. If however the accident is of a serious nature and in all cases in which an explosion has occurred, the Chief Inspector shall after receipt of the Inspector's report, proceed to investigate the accident personally.
