Section 32A in The Plantations Labour Act, 1951

32A. Notice of accident.- Where in any plantation, an accident occurs which causes death or which causes any bodily injury to a worker by reason of which the worker injured is prevented from working for a period of forty- eight hours or more immediately following the accident, or which is of such a nature as may be prescribed in this behalf, the employer thereof shall send notice thereof to such authorities, in such form, and within such time, as may be prescribed.

1. Subs. by Act 42 of 1953, s. 4 and Sch. III, for" any period less than". 2. Ins. by Act 58 of 1981, s. 12 (w. e. f. 26- 1- 1982 ). On the enforcement of the Maternity Benefit Act, 1961 (53 of 1961 ), in a State, s. 32 will be read with the following modifications in relation to that State, namely:-- (a) in sub- section (1), the letter and brackets" (a)" before the words" in the case of sickness" the word" and" after the words" sickness allowance" and clause (b) shall be omitted; (b) in sub- section (2), the words" or maternity" shall be omitted.