32A. NOTICE OF
ACCIDENT. - Where in any plantation, an accident occurs which causes death
or which causes 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.