Section 5(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)If any medical practitioner attends on a dock worker who is or was employed in the dock and who is, or is believed by the medical practitioner to be suffering from any disease specified in the aforesaid Schedule, the medical practitioner shall without delay send, addressed to "Chief Adviser, Factories, Ministry of Labour and Employment, New Delhi", a notice stating the name and full postal address of the patient and the disease which in the opinion of the medical practitioner the patient is suffering from, and the name and other particulars of the dock or of the place in which the patient is or was last employed.Any medical practitioner who [wilfully suppresses the information required under this sub-paragraph and] [Inserted by S.O. 3308, dated the 5th September, 1964.] fails to send any notice in accordance with the requirements of this sub-paragraph shall be liable to fine which may extend up to rupees fifty.
