Section 3(1) in The Employee's Compensation Act, 1923
(1)If personal injury is caused to an employee by accident arising out of and in the course of his employment, his employer shall be liable to pay compensation in accordance with the provisions of this Chapter:Provided that the employer shall not be so liable (a)in respect of any injury which does not result in the total or partial disablement of the employee for a period exceeding three days;(b)in respect of any injury, not resulting in death or permanent total disablement caused by an accident which is directly attributable to(i)the employee having been at the time thereof under the influence of drink or drugs, or(ii)the wilful disobedience of the employee to an order expressly given, or to a rule expressly framed, for the purpose of securing the safety of employees, or(iii)the wilful removal or disregard by the employee of any safety guard or other device which he knew to have been provided for the purpose of securing the safety of employee.
