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State of Punjab - Section

Section 18 in The Punjab Economiser Rules, 1958

18. Procedure during inquiry.

- The Inspector at his enquiry shall make a careful examination of the damaged parts, and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence, its nature and extent the injury caused to persons and the damage done to property. The report shall be in Form CE and shall be sent forthwith to the Chief Inspector. If the Chief Inspector consider that the investigation has been sufficient, he shall record the facts in the register of accidents and enter a brief account of the accidents in the Registration Book, a copy being made in the Memorandum of Inspection Book. If, however, the accident is of a serious nature and in all cases in which an explosion has occurred, the Chief Inspector shall, after receipt of the Inspector's report, proceed to investigate the accident personally.