Section 4(4) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(4)The notification as required in sub-rule (2) shall also be submitted to the Bureau by the concerned -(a)aerodrome operator;(b)officer-in-charge of air traffic control unit and the watch supervisory officer of air traffic control, and(c)regional or the sub-regional officers of the Directorate General of Civil Aviation.
