Section 251(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)Notice of any accident on the construction site which either -(a)causes loss of life; or(b)disable a building worker from working for a period of forty- eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within twelve hours in case of fatal accidents and seventy-two hours in case of other accidents on involving building workers, to -(i)The Chief Inspector having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Chief Inspector shall be authority appointed under Section 39 of the Act;(ii)Board with which the building worker involved in accident was registered as a beneficiary;(iii)The District Magistrate;(iv)The Inspector of the region concerned;(v)In-charge of nearest police station.
