Section 66 in The Employees' State Insurance (General) Regulations, 1950
66. Maintenance of accident book. -Every employer shall,-(i) keep a book readily accessible (hereinafter called 'the Accident Book') in 63 [Form 11], in which the appropriate particulars of any accident causing personal injury to an insured person may be entered;
(ii)preserve every such book when it is completed for a period of five years from the date of the last entry thereon:[Provided that it shall not be necessary to enter in the said Accident Book particulars of any employment injury caused by an occupational disease specified in [Schedule III to the Workmen's Compensation Act, 1923]]: [Provided further that an employer shall be deemed to have complied with this regulation sufficiently if in any register maintained by him, the appropriate particulars are also shown.]
