Section 13 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
13. Notice under section 26 how to be delivered.
- The notice referred to in subsection (1) of Section 26 shall be delivered by the employer to the Inspector, if possible, personally, or where such personal delivery is not practicable, the employer shall send such notice to the Inspector by registered post, duly acknowledge.
