Section 4(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)The notification shall be in plain language and contain as much of the following information as is readily available, namely :-(a)for accidents the identifying abbreviation ACCID, for incidents INCID;(b)manufacturer, model, nationality and registration marks, and serial number of the aircraft;(c)name of owner, operator and hirer, if any, of the aircraft;(d)qualification of the pilot-in-command and nationality of crew and passengers;(e)date and time the accident or incident;(f)last paint of departure and point of intended landing of the aircraft;(g)position of the aircraft with reference to some easily defined geographical point and latitude and longitude;(h)number of crew and passengers; aboard, killed and seriously injured; others, killed and seriously injured;(i)description of the accident or incident and the extent of damage to the aircraft so far as is known;(j)physical characteristics of the accident or incident area, as well as an indication of access difficulties or special requirements to reach the site, and(k)presence and description of dangerous goods on board the aircraft, but notification shall not be delayed due to the lack of complete information.
