LexSection 55D — Disobedience of lawful command of captain of an aircraft.
The Navy Act, 1957
1 [55D. Disobedience of lawful command of captain of an aircraft.-- Every person subject to naval law, who while he is in an aircraft belonging to or in the use of the Government, disobeys any lawful command given by the captain of the aircraft, whether such captain is subject to naval law or not, in relation to all matters relating to flying or handling of the aircraft or affecting the safety thereof, shall be punished with imprisonment for a term which may extend to fourteen years or such other punishment as is hereinafter mentioned.]Open in Lexace · Ask the AI about this section