Report No. 62
Chapter 5
Notices and Reports
5.1. Introductory.-
In order that the provisions conferring right to compensation may not remain a dead-letter, the Act has a number of sections (sections 10, 10A, 10B and 11), requiring various kinds of notices, reports and statements and providing for immediate medical examination of the workman. The primary object of these provisions has somehow got blurred because of the hapazard manner in which the provisions have come to be inserted, and-if we may say so with respect-because of the casual manner in which the various statutory requirements have been inserted.
The result has been that considerations of proper enforcement of the Act have not received the attention which they deserve; and somehow, the relevant provisions-particularly section 10-give one the impression of an over-legalistic statute, likely more to put obstacles in the way of claims for compensation than to provide facilities for their proper assertion. We make these introductory observations in order to explain why, in the case of the sections with which this Chapter is concerned, it has become necessary to resort to a re-casting of the provision, as also to a number of changes of substance.1
1. See discussion as to sections 10, 10A and 10B, infra.
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