(1)A notice in Form No. 19 should be sent forthwith [to the Chief Inspector, the Inspector of Factories of the region concerned] [Substituted by Notification No. 6264 (SM) (iii)/XXXVI-A-1250 (SM)-57, dated February 19, 1959.] and the certifying surgeon of the district by the Manager of factory in which there occurs a case of lead, phosphorus, mercury, manganese, arsenic, carbon bi-sulphide or benzene poisoning; or poisoning by nitrous fumes, or by halogens or halogen derivatives of the hydrocarbons of the aliphatic series; or of chrome ulceration, anthrax, silicosis, toxic anaemia, toxic jaundice, primary opitheliomatous cancer of the skin, or pathological manifestations due to radium or other radio active substances or x-rays.[For every report, which, is sent by a medical practitioner to the Chief Inspector in accordance with the provisions of sub-section (2) of Section 89 of the Act, and which is confirmed to the satisfaction of the Chief Inspector by the certificate of a certifying surgeon or otherwise, as required under subsection (3) thereof, the medical practitioner shall be paid a fee of Rs. 2 by the Chief Inspector.] [Added by Notification No. 653 (M)/XXXVI-(B)-212(M)-1950, dated April 21, 1959.]
