115. Notification of accidents or dangerous occurrences.
- [(1) Where any accident specified in sub-clause (a) of clause 1 of the Schedule hereto appended or [any dangerous occurrence] [Added by G.N., dated 13.10.1981.] specified in clause 2 of the said Schedule takes place in a factory the manager of the factory shall, within 4 hours of the happening of such accident or occurrence, send notice thereof by telephone, special messenger or telegram to the Inspector and the Administrative Medical Officer, Employees' State Insurance Scheme, Bombay, appointed as Additional Inspector under the Act; and where the accident is fatal or of such a serious nature that it is likely to prove fatal, notice as aforesaid shall also be sent to-(a)the District Magistrate or Sub-Divisional Magistrate, [XX] [deleted by G.N., dated 13.10.1981.](b)the Officer-in-charge of the nearest [police station, and [Substituted by G.N. dated 13.10.1981](c)the nearest relatives of the injured or deceased person.]](2)[ The notice so given shall be confirmed by the Manager of the factory to the authorities mentioned in sub-rule (1) by sending to them a written report in the case of an accident in Form 24 or in Form 16 appended to Employees' State Insurance (General) Regulations, 1950, and in the case of a dangerous occurrence, in Form 24-A within 12 hours of the taking place of any such accident or occurrence referred to in that sub-rule.] [Substituted by O.N., dated 13.10.1981.](3)Where any accident of a minor character, specified in sub-clause (b) of the said clause (1), takes place in factory, the manager shall, within 24 hours after the expiry of the period specified in the said sub-clause (b), send notice thereof to the Inspector in [Form 24] [Added by G.N., dated 17.12.1971.] or Form No. 16 appended to Employees' State Insurance (General) Regulations, 1950.(4)If in the case of an accident, the injured person subsequently dies due to such accident, information of his death wherever known shall be sent by the manager by telephone, special messenger or telegram within 24 hours of the occurrence to-(a)the Inspector;(b)the Administrative Medical Officer, Employees' State Insurance Scheme, Bombay;(c)the District Magistrate or Sub-Divisional Magistrate; and(d)the Officer-in-charge of the nearest Police Station.Explanation. - For the purpose of this rule, "accident of a serious nature" means an accident which results in-(i)immediate loss of any part of the body or any limb or part thereof;(ii)crushed or serious injury to any part of the body due to which loss of the same is obvious or any injury which is likely to prove fatal;(iii)unconsciousness; or(iv)severe burns or scalds due to chemicals, steam or any other cause.
