Section 7(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)The Bureau may, for the purposes of any investigation including preliminary investigation under these rules, authorise any person or persons to take measures.(a)to protect the evidence and shall include the preservation, by photographic or other means, of any evidence which might be removed, effaced, lost or destroyed;(b)to maintain safe custody of the aircraft and its contents and shall include protection against further damage, access by unatuhtorized persons, pilfering and deterioration;and(c)for preservation of the aircraft for such a period as may be necessary for the purposes of an investigation.
