(3)Subject to the provisions of section 12A of the Aircraft Act, 1934, Offences punishable under sections 10, 11, 11A, 11B and section 12 of the said Act and rules as specified in schedule VIA to these rules, may be compounded by the Director-General or any other officer specially empowered under sub-section (4) of section 4A of the said Act, in accordance with the procedure as laid down in the said Schedule.]
