Section 5(5) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(5)In case India is the nearest State to the scene of an accident in international waters to an aircraft not registered in India or not operated by an Indian operator, then the Central Government shall advise the State of Registry to institute an investigation and the Central Government in such a case shall provide assistance to the extent it is able to and shall, likewise, respond to requests by the State of Registry.
