- The Commissioner or any other person authorised in this behalf by the Central Government may, for reasons to be recorded in writing, detain an aircraft if in his opinion,-(a)the Aircraft has on board unauthorised arms, explosives or other sabotage devices which are likely to cause danger to the Security of that aircraft or(b)the Aircraft has on board a person who has gained entry in unauthorized manner or is likely to cause unlawful interference with Civil Aviation operations or(c)the detention is necessary to secure compliance with any of the provisions of these rules.
