Section 18 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
18. Mandatory incident reporting system.
(1)The [Director-General of Civil Aviation] [Substituted by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).] shall establish a mandatory incident reporting system to facilitate collection of information on actual or potential safely deficiencies.(2)[ * * *] [Omitted 'The mandatory incident reporting system shall require the relevant persons, service providers and stakeholders to notify all accidents and incidents by most suitable and quickest means to the Bureau and the Director-General but in any case not later than 24 hours.' by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).](3)The Director-General shall immediately notify the Bureau about the accidents and incidents containing information as specified in sub-rule (2) of rule 4.(4)[Any accident or incident shall be notified to the Bureau and the Director-General not later than twenty four hours of such accident or incident, in the most suitable and quickest manner by the service providers and stakeholders specified below:-] [Substituted 'The relevant persons, service providers and stakeholders specified in sub-rule (2) shall include' by Notification No. G.S.R. 808(E), dated 23.10.2015 (w.e.f. 5.7.2012).](a)the operator and the commander of an aircraft which has a certificate of airworthiness issued by the Directorate General of Civil Aviation;(b)the operator and the commander of a foreign aircraft operating to, from or through India;(c)a person who carries on the business of maintaining or modifying an aircraft, which has a certificate of airworthiness issued by the Directorate General of Civil Aviation, and a person who carries on the business of maintaining or modifying any equipment or part of such an aircraft;(d)a person who carries on the business of manufacturing an aircraft or any equipment or part of such an aircraft, in India;(e)a person who signs a certificate of release to service for an aircraft, which has a certificate of airworthiness issued by the Directorate General of Civil Aviation, and a person "who signs a certificate of release to service for any equipment or part of such an aircraft;(f)a licensee or manager of a licensed aerodrome or a manager of an airport;(g)a person who performs a function as an air traffic controller;(h)the organisation which provides Air Navigation Services;(i)a person who performs a function concerning the installation, modification, maintenance, repair, overhaul, flight-checking or inspection of air navigation facilities which are utilized by a person who provides all air traffic control service; and(j)a person who performs a function concerning the ground-handing of aircraft including fuelling servicing load-sheet preparation loading deicing and towing at an airport.
