Section 13(4) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(4)If any person fails to comply with any direction issued under sub-rule (1), he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two lakh rupees, or with both.] [Substituted by Notification No. G.S.R. 823 (E) dated 12.11.2009 (w.e.f. 7.3.2003)]
