Section 4(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(1)Where an accident or an incident occurs to an aircraft covered under sub-rule (2) of rule 1, then the pilot-in command of the aircraft or, if he be killed or incapacitated, the owner, the operator, the hirer or other person on Whose behalf he was in command of the aircraft, or any relevant person, as the case may be, shall, as soon as is reasonably practicable but in any case not later than 24 hours alter he becomes aware of the accident or the incident:-(a)send notice thereof to the Aircraft Accident Investigation Bureau and Director-General of Civil Aviation by the quickest means of communication available; and(b)in the case of an accident occurring in India, give information to the District Magistrate and the Officer-in charge of the nearest Police Station of the accident and of the place where it occurred.
