(2)The notice so given shall be confirmed by the Manager of the factory to the abovementioned authorities within 12 hours of the occurrence by sending to them a written report into the prescribed Form No. 17-A:Provided that the Inspector, subject to the approval of the Chief Inspector may permit any factory or any class of factories installed for purposes connected with the Defence of India, to submit the notice of accident in any other form if he is satisfied that the said Form furnished all the informations as required by Form 17-A.
