(1)Whenever there occurs in or about a mine—(a)an accident causing loss of life or serious bodily injury, or(b)an explosion, ignition, spontaneous heating, outbreak of fire or irruption or inrush of water or other liquid matter, or(c)an influx of inflammable or noxious gases, or(d)a breakage of ropes, chains or other gear by which persons or materials are lowered or raised in a shaft or an incline, or(e)an overwinding of cages or other means of conveyance in any shaft while persons or materials are being lowered or raised, or(f)a premature collapse of any part of the workings, or(g)any other accident which may be prescribed,the owner, agent or manager of the mine shall give notice of the occurrence to such authority in such form and within such time as may be prescribed, and he shall simultaneously post one copy of the notice on a special notice board in the prescribed manner at a place where it may be inspected by trade union officials, and shall ensure that the notice is kept on the board for not less than fourteen days from the date of such posting.
