Section 14(2) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(2)The Central Government may either amend the report by inclusion of the substance of the comments received within sixty days of the issuance of the report or by appending the comments thereto if so desired by the State and may cause any such Final Report and reservation or dissent and reasons, if any, to be made public, wholly or in part, in such manner as it thinks fit.
