Report No. 62

5.6. Section 10B(1).- Section 10B(1) main paragraph reads-

"10B(1). Where, by any law for the time being in force, notice is required to be given to any authority, by or on behalf of an employer, of any accident occuring on his premises which results in death or serious bodily injury, the person required to give the notice shall, within seven days of the death or serious bodily injury, send a report to the Commissioner giving the circumstances attending the death (or serious bodily injury);

We are of the view that section 10B which is a useful provision should apply in every case, and not merely where some other law provides for notice of a fatal accident. We recommend that section 10B should be suitably amended for the purpose. We propose to omit section 10B(1), proviso and section 10(2).