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Union of India - Section
Section 8A in The Aircraft Rules, 1937
8A.
[* * *] [Omitted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]| [8-A. Security check of persons boarding aircraft at aerodrome. [Inserted by G.S.R. 315, dated 16.2.1979. ]- For the purpose of securing the safety of aircraft operations, every person boarding an aircraft at an aerodrome and his hand-baggage, if any, shall be liable to be searched at the aerodrome, by an officer authorised in this behalf by the Central Government, before such person proceeds to the aircraft for embarkation.] |