Section 16 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
16. Reports of inquiries into accidents not covered by section 113 to be forwarded to Commissioner of Railway Safety.
(1)Whenever any accident, not of the nature specified in section 113 of the Act, such as averted collisions, breaches of block rules or other technical accidents, occurs in the course of working a railway, the Railway Administration concerned may cause an inquiry, either a joint inquiry or a departmental inquiry, to be held into the accident.(2)Where an inquiry is held as provided under sub-rule (1), the Head of the Railway Administration concerned shall forward a copy of the report of the inquiry to the Commissioner of Railway Safety for the section of the railway on which the accident occurred.
