(1)If any accident occurs to a boiler or [boiler component], the owner or person in charge thereof shall, within twenty-four hours of the accident, report the same in writing to the Inspector. Every such report shall contain a true description of the nature of the accident and of the injury, if any, caused thereby to the boiler or to the [boiler component] or to any person, and shall be in sufficient detail to enable the inspector to judge of the gravity of the accident.
