Section 4(5) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(5)Every notice given under sub-paragraph (1) or every report made under sub-paragraph (4) shall be confirmed within seventy-two hours of the occurrence by sending a written report to the Inspector in Form I provided that in case of an accident under C1. (b) of sub-paragraph (1) such written report need be sent only when the dock worker is disabled from work on which he was employed for more than forty-eight hours immediately after the accident.
