Section 61 in The M.P. Workmen's Compensation Rules, 1962
61.
(1)The notice to be sent by a Commissioner under sub-section (1) of Section 10-A of the Act shall be in Form V and shall be accompanied by a blank copy of Form V.(2)The statement to be submitted by an employer under Section 10-A shall be in Form V(3)The report in respect of an accident under sub-section (1) of Section 10-B may be sent to the authority to whom the notice of such accident is required to be given.
