Section 18(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)[ * * *] [Omitted 'The mandatory incident reporting system shall require the relevant persons, service providers and stakeholders to notify all accidents and incidents by most suitable and quickest means to the Bureau and the Director-General but in any case not later than 24 hours.' by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).]
