Section 7(7) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(7)For the purpose of sub-rule (6), the Central Government shall facilitate access to the aircraft, its contents or any parts thereof:Provided that, if the aircraft, its contents, or any parts thereof lie in an area within which the Central Government finds it impracticable to grant such access, it shall itself effect removal to a point where access can be given.
