Section 68(5) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(5)Where evidence is given at an inquiry at which the Chief Controller or an officer nominated by him is not present, of any neglect as having caused or contributed to the explosion or accident or of any defect in or about or in connection with any installation or any vehicle appearing to the Magistrate or Jury to require a remedy, the Magistrate shall send to the Chief Controller notice in writing of the neglect or defect.
