Section 15(1) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(1)As soon as any joint inquiry or departmental inquiry has been completed, the President of the Committee of railway officers or the Head of the Department, as the case may be, shall send to the Head of the Railway Administration concerned a report containing, inter alia -(a)brief description of the accident;(b)description of the locality of the accident;(c)detailed statement of the evidence taken;(d)the conclusions arrived at together with a note of dissent, if any;(e)reasons for conclusions arrived at;(f)the nature and extent of the damage done;(g)when necessary, a sketch illustrative of the accident;(h)the number of railway servants killed or injured;(i)the number of passengers killed or injured;(j)an appendix containing extracts of the rules violated by the staff responsible for the accidents.
