Section 4(5) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(5)The Bureau under the intimation to the Central Government shall notify the facts of the accident or serious Incident in the Indian territory or in the assigned oceanic all space beyond the territory of India, containing as much of the information referred to in sub-rule (2) as may be available with a minimum of delay and by the most suitable an quickest means available, to -(a)the State of Registry;(b)the State of Operator;(c)the State of Design;(d)the State of Manufacture; and(e)ICAO when the aircraft involved is of a maximum mass of over 2,250 kg or is a turbojet powered aeroplane.
