Section 19 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
19. Voluntary incident reporting system.
(1)The [Director-General of Civil Aviation] [Substituted by Notification No. G.S.R. 808(E), dated 23.10.2015 (w.e.f. 5.7.2012).] shall establish a voluntary incident reporting system to facilitate collection of information on actual or potential safety deficiencies that may not be captured by the mandatory incident reporting system established under rule 18.(2)The voluntary incident reporting system established under sub-rule (1) shall be non-punitive and afford protection to the sources of the information and if considered expedient by the Central Government, the information may be collected through any other agency.
