Section 5(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(1)In case of accident or an incident to an aircraft in the territory of India notwithstanding its registration :-(a)the Central Government shall institute an investigation into the circumstances of the accident and shall be responsible for conducting the investigation;(b)The Central Government shall instituted an investigation into the circumstances of the serious incident when the aircraft involved is of a maximum mass of over 2250 kg or is a turbo-jet air-plane;(c)the Director-General shall institute an investigation into the circumstances of all incidents and serious incidents to aircraft not covered by clause(b).
