Central Government Act
Section 25(1) in The Mines Act, 1952
(1) Notice of certain diseases. Where any person employed in a mine contracts any disease' notified by the Central Government in the Official Gazette as a disease connected with mining operations, the owner, agent or manager of the mine, as the case may be, shall send notice thereof to the Chief Inspector and to such other authorities, in such form and within such time as may be prescribed.