Section 7(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(1)in the case of an accident or a serious incident, which is required to be notification under rule 4, the aircraft shall not, except by a person under the authority of the Bureau, be removed or otherwise interfered with.Provided that -(a)the aircraft or any parts or contents thereof may be removed or interfered with so far as may be necessary by persons authorised to conduct search and rescue operations for the purpose of extricating persons or animals dead or alive, or preventing the destruction of the aircraft and its contents by fire or other cause or of preventing any damage or obstruction to the public or to air navigation or to other transport;(b)if the aircraft is wrecked on water, the aircraft or any parts or contents there of may be removed to such extent as may be necessary for bringing it or them to a place of safety by persons authorised to conduct search and rescue operations.(c)goods may be removed from the aircraft under the supervision and with the concurrence of an officer of the Bureau or a person authorised by the Bureau;(d)personal luggage of passengers' and crews' may be removed from the aircraft under the supervision of a Police Officer, a Magistrate, an Officer of the Bureau or a person authorised by the Bureau; and(e)malls may be removed under the supervision of a Police Officer, a Magistrate, an Bureau a person authorised by the Bureau.
