(1)The Directorate General of Civil Aviation shall establish a voluntary safety reporting system to facilitate collection of safety data and safety information on actual or potential safety deficiencies that may not be captured by the mandatory safety reporting system established under rule 29E.(2)The voluntary safety reporting system established under sub-rule (1) shall be non-punitive and afford protection to safety data captured by, and safety information derived from, voluntary safety reporting system and related sources and if considered expedient by the Central Government, the safety data and safety information may be collected through any other agency.(3)The safety data and safety information so collected under sub-rule (1) shall be handled in a manner so as to prevent its use for purposes other than safety, and shall appropriately be safe guarded and the confidentiality about the identity of the person making report shall be maintained.][PART IV] [Substituted by G.S.R. 1567, dated 16.11.1962.] Registration And Marking Of Aircraft
