Section 23 in The Dangerous Machines (Regulation) Act, 1983
23. Notice of accident
(1)Where the death or dismemberment of any limb or any other bodily injury has been caused to an operator, during the course of his employment, notice of such death, dismemberment or injury shall be given to the employer within three days from the date on which such death, dismemberment or injury was caused.(2)Such notice shall be given by the operator, if he is alive or by any member of his family or any other person interested in him.(3)Omission to give the notice referred to in sub-section (2) shall not disentitle the operator or the members of his family, as the case may be, to receive the compensation payable under this Act.
