Section 16 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
16. Obstruction of proceedings.
(1)No person shall obstruct or impede the Court Assessors or members of the Committee of Inquiry or any other person acting in the exercise of any powers or duties under these rules.(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.(3)Any person, who obstructs or impedes the proceedings, shall be punishable in accordance with the provisions of sub-section (2) of section 10 of the Act.
