Section 2 in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
2. Particulars to be given in the notices.
- The notices mentioned in section 113 of the Railways Act, 1989 (24 of 1989) (hereinafter referred to as the Act), shall contain the following particulars, namely:-(i)kilometerage, or station, or both, at which the accident occurred;(ii)time and date of the accident;(iii)number and description of the train, or trains;(iv)nature of the accident;(v)number of people killed or injured, as far as is known;(vi)cause of the accident, as far as is known; and(vii)probable detention of traffic.
