Section 15(2) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(2)The Head of the Railway Administration concerned shall forward, with his remarks as to the action that is intended to be taken in regard to the staff responsible for the accident or for the revision of the rules or the system of working, a copy of the report referred to in sub-rule (1)-(a)to the Commissioner of Railway Safety for the section of the railway on which the accident occurred;(b)if no inquiry or investigation has been made under rule 17 or if a joint or departmental inquiry has been held, first, to the District Magistrate or the officer appointed under clause (a) of sub-rule (1) of rule 14, and(c)if any judicial inquiry is being made, to the Magistrate making such inquiry.
