Section 22 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
22. Communication of the decision of judicial inquiry to the Railway Administration, Commissioner of Railway Safety and the State Government.
- On the conclusion of the judicial inquiry the Magistrate shall send a copy of his decision to the Head of the Railway Administration concerned and to the Commissioner of Railway Safety, and shall, unless in any case he thinks it unnecessary to do so, report the result of the inquiry to the State Government.
