Section 68 in Employees' State Insurance (General) Regulations, 1950
68. Report of accident by an employer.-
Every employer shall send a report in [Form 12] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 16" (w.e.f. 1.1.2005).] to the nearest [Branch Office] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).] and to the nearest Insurance Medical Officer(i)immediately if the injury is serious, i.e., it is likely to cause death or permanent disablement or loss of a member; and(ii)in any other case within 24 hours after the receipt of the notice under regulation 65 or of the time when the accident came to the notice of the employer or of a foreman or other official under whose supervision the insured person was employed at the time of the accident or any other person designated for the purpose by the employer:Provided that in case of a serious injury, and particularly when the injury results in death at the place of employment, the report to the Insurance Medical Officer and the [[Branch Office] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).] shall be sent through a special messenger, or otherwise, as speedily as may be practicable under the circumstances:Provided further that where a report of the accident is made by the employer under the Factories Act, 1948 (63 of 1948), the report to the [Branch Office] [Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005). ] and to the Insurance Medical Officer may be made in the same form as is prescribed under the Factories Act, 1948 (63 of 1948), provided that all the additional information required under [Form 12] [Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 16" (w.e.f. 1.1.2005). ] is added thereto:Provided further that it shall not be necessary for the employer to send a report in [Form 12] [Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Forms 16" (w.e.f. 1.1.2005). ] if an employment injury is caused by an Occupational Disease specified in Schedule III to the Workmen's Compensation Act, 1923 (8 of 1923); but the employer shall furnish on demand to the appropriate [Branch Office] [Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005). ], within such reasonable period as may be specified, suchinformation and particulars as shall be required of the nature of and other relevant circumstances relating to any employment specified in Schedule III to the Workmen's Compensation Act, 1923 (8 of 1923).
