Section 36 in The M.P. Workmen's Compensation Rules, 1962
36. Procedure in connection with local inspection.
(1)If the Commissioner proposes to conduct a local inspection with a view to examining on the spot the circumstances in which an accident took place, he shall give the parties or their representative notice of his intention lo conduct such inspection, unless in his opinion the urgency of the case renders the giving of such notice impracticable.(2)Such notice may be given orally or in writing, and, in the case of an employer may be given to any person upon whom notice of a claim can be served under sub-section (2) of Section 10, or to the representatives of any such person.(3)Any party, or the representative of any party, may accompany the Commissioner at a local inspection.(4)The Commissioner, after making local inspection, shall note briefly in a memorandum any facts observed, and shall show the memorandum to any party who desires to see the same, and, on payment of the prescribed fees, shall supply any party with a copy thereof.(5)The memorandum shall form part of the record.
