Section 7(1) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(1)Whenever a serious accident as defined in sub-rule (2) of rule 2 of the Statutory Investigation into Railway Accidents Rules, 1998, occurs, the railway administration concerned shall, as soon after the accident as possible, by telegraph, supply to the Press such particulars as are mentioned in rule 2 and as are till then available, and by supplementary telegrams if necessary, immediately after further information is available. A copy shall be sent simultaneously by express telegram to the Railway Board, the Commissioner of Railway Safety of the circle concerned and the Chief Commissioner of Railway Safety. In addition, the Commissioner of Railway Safety shall be informed, telephonically, of any serious accident, by the control of the division in which the accident has occurred.
