Section 12(2) in The Bharatiya Vayuyan Adhiniyam, 2024
(2)(2) Without prejudice to the generality of the foregoing power, such rules may—(a)require notice to be given of any accident or incident in such manner and by such person as may be specified therein;(b)apply for the purposes of such investigation, either with or without modification, the provisions of any law for the time being in force relating to the investigation of accident or incident;(c)prohibit pending investigation access to or interference with aircraft to which an accident or incident has occurred, and authorise any person so far as may be necessary for the purposes of an investigation to have access to, examine, remove, take measures for the preservation of, or otherwise deal with, any such aircraft; and(d)authorise or require the cancellation, suspension, endorsement or surrender of any licence or certificate granted or recognised under this Act when it appears on an investigation that the licence ought to be so dealt with, and provide for the production of any such licence for such purpose.
