Section 4(6) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(6)The Bureau while notifying information in accordance with sub-rule (5) shall also add the following information, namely -(a)an indication to what extent the investigation will be conducted by the Cental Government or is proposed to be delegated by the Cental Government to another State, namely -(b)identification of the originating authority and means to contact the investigator-in-charge and the accident investigation authority of India at any time.
