- [A notice in Form 25 shall be sent forthwith (but not later than four hours), to the Chief Inspector, Medical Inspector of Factories,] [Substituted by G.N., dated 30.12.1969.] and the Administrative Medical Officer, Employees' State Insurance Scheme, Bombay, appointed as Additional Inspector under the Act, by the Manager of a factory in which there occurs a case of lead, phosphorus, mercury, manganese, arsenic, carbon, bisulphide or benzene poisoning or poisoning by nitrous fumes, or by halogen derivatives of the hydrocarbons of the alphatic series, or of chrome ulceration, anthrax, silicosis, toxic anaemia, toxic jaundice, primary opheliomatous cancer of the skin or pathological manifestations due to radium or other radio-active substances or X-rays.
