(4)When any accident or dangerous occurrence specified in the Schedule below takes place in a factory and it causes such bodily injury to any person as prevents the person injured from working for a period of forty-eight hours or more immediately following the accident or the dangerous occurrence, as the case may be, the manager of the factory shall send a report thereof to the Inspector and Chief Inspector in Form 18 within twenty-four hours after the expiry of forty-eight hours from the time of the accident or the dangerous occurrence :Provided that if in the case of an accident or dangerous occurrence, death occurs of any person injured by such accident or dangerous occurrence after the notices and reports referred to in the foregoing sub-rule have been sent, the manger of the factory shall forthwith send a notice thereof by telephone, special messenger or telegram to the authorities and persons mentioned in sub-rules (1) and (2) and also have this information confirmed in writing within twelve hours of the death:Provided further that, if the period of disability from working for forty-eight hours or more referred to in sub-rule (4) does not occur immediately following the accident, or the dangerous occurrence, but later on occurs in more than one spell, the report referred to in clause (3) shall be sent to the Inspector and Chief Inspector in Form 18 within twenty-four hours immediately following the hour when the actual total period of disability from working resulting from the accident or the occurrence dangerous becomes forty-eight hours.
