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Petroleum Act, 1934 28. Inquiries into serious accidents with petroleum (1) The inquiry mentioned in section 176 of the 34[Code of Criminal Procedure, 1973], shall 35[unless section 8 of the Corners Act, 1871, is applicable to the circumstances] be held in all cases where any person has been killed by an accident which the Magistrate has reason to believe was the result of the ignition of petroleum or petroleum vapor. (2) Any Magistrate empowered to hold an inquest may also hold an inquiry under the said section into the cause of any accident which he has reason to believe was the result of ignition of petroleum or petroleum vapor, if such accident was attended by serious injury to person or property, notwithstanding that no person was killed thereby. (3) For the purposes of 36[sub-section (2)] a Commissioner of Police 37[***] , 38[***] shall be deemed to be a Magistrate empowered to hold an inquest. (4) The result of all inquiries held in pursuance of this section 35[and of any inquiry held by a corner in a case to which sub-section (1) refers] shall be submitted as soon as may be to the 39[Central Government, 35[the 40[Chief Controller of Explosives] and the State Government].    |
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