Whoever wilfully flies any aircraft in such a manner as to cause danger to any person or to any property on land or water or in the air shall be punishable with imprisonment for a term which may extend to [two years, or with fine which may extend to one crore rupees] or with both.[11-A. Penalty for failure to comply with directions issued under section 5-A.-If any person wilfully fails to comply with any direction issued under section 5-A, he shall be punishable with imprisonment for a term which may extend to [two years] or [with fine which may extend to one crore rupees] [Substituted by Act 51 of 2000, Section 2, for " with fine which may extend to one thousand rupees" (w.e.f. 1.1.2004). ], or with both.
