Section 11 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
11. [ Dangerous goods accidents and incidents.
(1)In the event of a dangerous goods accident or dangerous goods incident, as the case may be, the pilot-in-command of the aircraft and the operator of the aircraft or of the aerodrome, as the case may be, shall submit a report in writing to the Director--General on such accident or incident.(2)The report under sub-rule (1) shall, in addition to any other relevant information, contain the following information, namely:--(a)the type, nationality and registration marks of aircraft;(b)the name of the owner, operator and hirer of the aircraft;(c)the name of the pilot-in-command of the aircraft;(d)the nature and purpose of the flight;(e)the date and time of the dangerous goods accident or incident;(f)the place where the accident occurred;(g)the last point of departure and the next point of intended landing of the aircraft;(h)the details of the dangerous goods on board the aircraft, viz., their proper shipping name, UN number, quantity, etc.;(i)the known cause of the dangerous goods accident or incident;(j)details of other cargo on board the aircraft;(k)the extent of known damage to the aircraft, other property and persons on board the aircraft;(l)any other information required to be included by the Director-General.(3)On receipt of the report under sub-rule (1), the Director-General may, if considered necessary, order an investigation to determine the causes of such accident or incident and take preventive measures to avoid re-occurrence of such accident or incident.]
