(1)When there occurs in or about a mine,(a)an accident causing loss of life or serious bodily injury in connection with any mining operation;or(b)a readily identifiable event with potential to cause an injury to persons at work, hereinafter referred to as "dangerous occurrence", such as-(i)an explosion or ignition;(ii)a blowout;(iii)an outbreak of major fire;(iv)a bursting of any pipeline or equipment containing petroleum, steam, compressed air or other substance at a pressure greater than the atmospheric pressure;(v)a major uncontrolled emission of petroleum or chemical spillage;(vi)a breakage or fracture of any essential part of draw-works, casing line or failure of emergency brake whereby the safety of persons may be endangered;(vii)a breakage, fracture or failure of any essential part of any derrick, machinery or apparatus whereby the safety of persons may be endangered;(viii)an influx of noxious gases; and(ix)any accident due to explosives,the owner, agent or manager of the mine shall forthwith inform the Regional Inspector about the occurrence by telephone, fax, e-mail or by special messenger; and shall also, within twenty four hours of every such occurrence, give notice thereof in the Form and method specified by the Chief Inspector of Mines for the purpose, to the District Magistrate, the Chief Inspector of Mines and the Regional Inspector and in the case of an accident mentioned in clause (a), also to the competent authority for payment of compensation:Provided that in case such notice is sent by e-mail, it shall be immediately followed by fax or letter.
