Section 7(5) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
(5)The Commissioner shall, as soon as possible, submit a detailed report as specified in sub-rule (6) to the Chief Commissioner of Railway Safety and shall forward copies of this report to-(i)the Metro Railway Administration;(ii)the Government of India in the Ministries of Urban Development and Railways;(iii)the State Government concerned;Provided that where the Commissioner finds that such accident was caused by sabotage or train wrecking, he shall also forward a copy of his report to the Director, Intelligence Bureau, Ministry of Home Affairs in the Government of India and the Commissioner of Police concerned.
