Section 92(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)If any medical practitioner attends on a dock worker suffering from any disease specified in the aforesaid Schedule, the medical practitioner shall without delay send, addressed to the Director-General, Directorate-General Factory Advice Service and Labour Institutes, Central Labour Institute Building, Sion, Bombay-400002, a notice stating the name and full particulars of the patient and the disease.
