8. Notice of accidents. 6[
(1)] Whenever there occurs in or about, or in connection with, any place
in which an explosive is manufactured, possessed or used, or 7[any aircraft, carriage or vessel] either
conveying an explosive or on or from which an explosive is being loaded or unloaded, any accident by
explosion or by fire attended with loss of human life or serious injury to person or property, or of a
1.The words “or the Local Government with the previous sanction of the Governor-General in Council” omitted by the A.O.
1937.
2. Subs. by Act 32 of 1978, s. 9, for “any place, carriage or vessel” (w.e.f. 2 -3-1983).
3. Subs. by s. 9, ibid., for “transported or imported” (w.e.f. 2-3-1983).
4. Subs. by s. 9, ibid., for clause
(d) (w.e.f. 2-3-1983).
5. Subs. by s. 9, ibid., for “Code of Criminal Procedure (10 of 1882)” (w.e.f. 2-3-1983).
6. s. 8 renumbered as sub-section
(1) thereof by ord. No.18 of 1945, s. 2.
7. Subs. by Act 32 of 1978, s. 10, for “any carriage or vessel” (w.e.f. 2 -3-1983).
7
description usually attended with such loss or injury, the occupier of the place, or 1[the master of the
aircraft or vessel], or the person in charge of the carriage, as the case may be, shall 2[within such time
and in such manner as may be by rule prescribed give notice thereof and of the attendant loss of human
life or personal injury, if any, to the 3[Chief Controller of Explosives] and] to the officer in charge of the
nearest police-station.
4
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