(6)When an accident resulting in any serious bodily injury to any person or loss of life occurs in a mine, the manager shall inspect the site of accident immediately and shall also either himself or through safety officer or through an enquiry committee duly constituted by him have an enquiry made into the causes of, and circumstances leading to, the accident and the result of every such enquiry and a plan and section of the site of the accident showing the details shall be submitted to the Regional Inspector within thirty days of the date of occurrence.
