Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INTIMATION OF ACCIDENTS (FORM AND TIME OF SERVICE OF NOTICE) RULES, 2004 CONTENTS 1. Short title and commencement 2. Definitions 3. Intimation of accidents INTIMATION OF ACCIDENTS (FORM AND TIME OF SERVICE OF NOTICE) RULES, 2004 In exercise of the powers conferred by clause (w) of sub-section (2) of section 176 of the Electricity Act, 2003 (36 of 2003) the Central Government hereby makes the following rules regarding the form and time of service of notices of electrical accidents, namely: 1. Short title and commencement :- 1 (1) These rules may be called the Intimation of Accidents (Form and Time of Service of Notice) Rules, 2005. (2) They shall come into force on the date of their publication in the Official Gazette. Substituted by Notification No. GSR 529(E) dated 11.08.2005 for the following "(1) These rules may be called the Intimation of Accidents (Form and Time of service of Notice) Rules, 2004." 2. Definitions :- (1) In these rules unless the context otherwise requires; (a) "Act" means the Electricity Act, 2003; (b) "Inspector" means the Chief Electrical Inspector or the Electrical Inspector appointed under sub-section (1) of section 162 of the Act. (2) Words and expression used and not defined in these rules but defined in the Electricity Act, 2003 (36 of 2003), shall have the meanings respectively assigned to them in that Act. 3. Intimation of accidents :- (1) If any accident occurs in connection with the generation, transmission, supply or use of electricity in or in connection with, any part of the electric lines or other works of any person and the accident results in or is likely to have resulted in loss of human or animal life or in any injury to a human being or an animal, such person or any authorized person of the generating company or licensee, not below the rank of a Junior Engineer or equivalent shall send to the Inspector a telegraphic report within 24 hours of the knowledge of the occurrence of the fatal accident and a report in writing in Form A within 48 hours of the knowledge of occurrence of fatal and all other accidents. Where possible a telephonic message should also be given to the Inspector immediately, if the accident comes to the knowledge of the authorized officer of the generating company/licensee or other person concerned. (2) For the intimation of the accident, telephone numbers, fax numbers and addresses of Chief Electrical Inspector or Electrical Inspectors, District Magistrate, police station, Fire Brigade and nearest hospital shall be displayed at the conspicuous place in the generating station, sub-station, enclosed substation/switching station and maintained in the Office of the in-charge/owner of the Medium Voltage (MV)/High Voltage (HV)/Extra High Voltage (EHV) installations.