Section 14 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
14. Consultation and Final Report.
(1)The Bureau shall forward a copy each of the report received from either the Court under sub-rule (7) of rule 12 or Committee of Inquiry under sub-rule (6) of rule 11 to -(a)the State of registry,(b)the State of operator,(c)the State of design,(d)the State of manufacturer, and(e)the State that participated in the investigation in accordance with sub-rule (4) of rule 6,inviting their significant and substantiated comments on the report within sixty days of its issuance.(2)The Central Government may either amend the report by inclusion of the substance of the comments received within sixty days of the issuance of the report or by appending the comments thereto if so desired by the State and may cause any such Final Report and reservation or dissent and reasons, if any, to be made public, wholly or in part, in such manner as it thinks fit.(3)The Final Report made public by the Central Government shall be forwarded the State entitled to receive such report under Annex 13. The report shall also be forwarded to ICAO, if the mass of the aircraft involved in the accident or incident is more than 5,700kg.
