Section 7(6) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(6)Subject to the provisions of sub-rules (1), (2) and (3), the Bureau shall release custody of the aircraft, its contents or any parts thereof as soon as they are no longer required for investigation, to any person or person duly designated by the State of Registry or the State of the Operator, as the case may be.
