Section 4 in The Statutory Investigation Into Railway Accidents Rules, 1998
4. Commissioner of Railway Safety to submit a report
.-(1) Whenever the Commissioner of Railway Safety has made an inquiry under rule 2, he shall submit a confidential report in writing to the Chief Commissioner of Railway Safety and shall forward copies of the report to-(i)the Railway Board;(ii)the Railway Administration of all the Zonal Railways;(iii)in the case of a Railway under the control of a State Government or Local Administration to such Government or administration if the accident has occurred in that Railway;(iv)other Commissioner of Railway Safety;(v)the Director, Intelligence Bureau, Ministry of Home Affairs, Government of India, if the Commissioner of Railway find that the accident was caused by sabotage or train wrecking.(2)In case the inquiry has been held by the Chief Commissioner of Railway Safety he shall forward his report to the authorities mentioned in (i) and (vi) of sub-rule (1) of this rule.
