120. Deaths or injuries due to ignition of petroleum vapour. - (a) When any person has been killed by an accident which is reasonably believed to be the result of the ignition of petroleum or petroleum vapour, an inquest shall be held, in the suburbs by the nearest Magistrate empowered to hold inquests and in the town of Calcutta by the Coroner.
(b)If any such accident is attended by serious injury to person or property notwithstanding that no person is killed thereby, in the suburbs the Magistrate empowered to hold inquests and in the town of Calcutta the Commissioner may enquire into the cause of the accident.Note. - The Commissioner cannot delegate his powers [see section 28 of the Petroleum Act, 1934 (XXX of 1934)].(c)Such accidents and the result of all enquiries shall be reported to the State Government.
