Section 19(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(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.
