49. Notice of accidents. - (1) The notice of an accident under section 27 of the Act shall be given forthwith:--
(a)in case of the notice given to the Chief Controller by an Express telegram (Telegraphic Address: Explosives, Nagpur) followed within 24 hours by a letter giving particulars of the accident; and(b)by a quickest means of communication to the nearest Magistrate or to the officer-in-charge of Police Station having jurisdiction.(2)Pending the visit of the Chief Controller or his representative or until instructions are received from these authorities that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured and recovery of the bodies of any persons killed by the accident or in the case of railways, for the restoration of through communication.
