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Union of India - Section

Section 12 in The Aircraft Rules, 1937

12. Prohibited areas.

(1)No person shall fly or assist in flying an aircraft over any of the areas specified in Schedule I save in accordance with the conditions specified in that Schedule.
(2)Every pilot, who, when flying an aircraft, finds himself above a prohibited area in contravention of sub-rule (1), shall, as soon as he is aware of the fact, give the signal of distress specified in [the rules of the Air referred to in rule 16] [Substituted by G.S.R. 672(E), dated 12.10.2004 (w.e.f. 14.10.2004). ], and shall land the aircraft as soon as possible outside the prohibited area at one of the nearest aerodromes in India:Provided that he shall not, unless compelled by stress of weather or other unavoidable, cause, fly further into the prohibited area nor commence to descend while still above the prohibited area.
(3)When the signals prescribed in [the rules of the Air referred to in rule 16 to warn an aircraft that it is flying in the vicinity of restricted, prohibited or danger area] [Substituted by G.S.R. 672(E), dated 12.10.2004 (w.e.f. 14.10.2004). ] are given, the pilot of the aircraft shall immediately change his course and fly away from the prohibited area.
(4)When the [light signals from aerodrome control tower, as prescribed in the rules of the Air referred in rule 16] [Substituted by G.S.R. 672(E), dated 12.10.2004 (w.e.f. 14.10.2004). ] are given, the pilot shall immediately give the signal referred to in sub-rule (2) of this rule and land the aircraft in accordance with that sub-rule.