Section 14(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(1)The Bureau shall forward a copy each of the report received from either the Court under sub-rule (7) of rule 12 or Committee of Inquiry under sub-rule (6) of rule 11 to -(a)the State of registry,(b)the State of operator,(c)the State of design,(d)the State of manufacturer, and(e)the State that participated in the investigation in accordance with sub-rule (4) of rule 6,inviting their significant and substantiated comments on the report within sixty days of its issuance.
