Section 16(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)No person shall without reasonable excuse fail to comply with any summons or requisition of a Court or a Committee of Inquiry or an Aircraft Accident Investigator or any other person holding an investigation or an inquiry under these rules.Explanation - For the purposes of this rule, when a question arises as to whether a person has a reasonable excuse, the burden of proving that he has a reasonable excuse is upon him.
