(1)Where any person is convicted of a contravention of, or failure to comply with, [these rules or any direction issued under rule 133-A in respect of any aircraft] [Substituted by G.S.R. 167(E), dated 13.3.2009 (w.e.f. 13.3.2009).], the Central Government may cancel or suspend any certificate of registration granted under these rules relating to that aircraft.]
