Section 10 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
10. Power of Aircraft Accident Investigations.
(1)For the purposes of investigation of accidents and incidents an Aircraft Accident Investigator shall have power -(a)to require the attendance of any person, by summons under his hand, whom he thinks fit to call before him and examine for such purpose and to require answers or returns to any inquiries he thinks fit to make;(b)to require any such person to make and to sign a declaration regarding the true nature of the statements made by him;(c)to require and enforce the production of all books, paper, documents and articles which he may consider necessary for the investigation, and to retain any such books, papers, documents and articles until completion of the investigation;(d)to have access to and examine any aircraft and its components involved in the accident or incident, the place where the accident or incident occurred or any other place, the entry upon and examination of which appears to the Investigation necessary for the purpose of the investigation.
