Section 11(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(a)submit his remarks, on the views expressed in the report, to the Chief Commissioner of Railway Safety with copy to the Commissioner of Railway Safety immediately on receipt of the report by the Railway Administration and if he is not able to submit his remarks immediately, he shall in his acknowledgment of the report indicate his intention to submit his remarks later, as early as possible;
