Section 4(1) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(1)Notice of any accident in a dock which either-(a)cause loss of life to a dockworker, or(b)disables a dock worker from work on which he was employed for the rest of the day or shift in which the accident occurred, shall forthwith be sent by telegram, telephone, special messenger or written message, within four hours of the occurrence, to -(i)the Inspector notified for the purpose;(ii)the relatives of the dock workers when the accident causes loss of life to the dock worker or is likely to disable the dock worker from work for more than ten days ; and(iii)in the case of fatal accidents only-(a)the officer in charge of the nearest police station, and(b)the District Magistrate or if the District Magistrate by order so directs, the Sub-divisional Magistrate :Provided that a notice of any accident of which notice is sent in accordance with the requirements of the Explosives Act, 1884 (4 of 1884), or the Petroleum Act, 1934 (30 of 1934), or the Indian Dock Labourers Act, 1934, (19 of 1934), need not be sent in accordance with this sub-paragraph.
