Section 43 — Penalty for contravention of certain provisions of Act involving aircraft.
The Indian Antarctic Act, 2022
Where the contravention involves an aircraft under this Act, the Operator of such aircraft shall be punishable,--- (a) for contravention of section 6 or section 11 or section 12 or section 19 or section 21, with imprisonment for a term which may extend to three years, or with fine which shall not be less than one crore rupees but which may extend to five crore rupees, or with both; (b) for contravention of section 9, with imprisonment for a term which may extend to seven years and with fine which shall not be less than two crore rupees but which may extend to ten crore 1 rupees.Open in Lexace · Ask the AI about this section