Section 210(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(2)Notice of any accident at a construction site of a building or other construction work which,-(a)causes loss of life; or(b)disables such building worker from work for more than ten days following the accident, shall also be sent to,-(i)the officer incharge of the nearest police station;(ii)the District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.
