Section 115(3) in Maharashtra Factories Rules, 1963
(3)Where any accident of a minor character, specified in sub-clause (b) of the said clause (1), takes place in factory, the manager shall, within 24 hours after the expiry of the period specified in the said sub-clause (b), send notice thereof to the Inspector in [Form 24] [Added by G.N., dated 17.12.1971.] or Form No. 16 appended to Employees' State Insurance (General) Regulations, 1950.
