22. [ Assault and other acts of interference against a crew member [Substitued by Notification No. G.S.R. 766 (E) dated 17.9.2010 (w.e.f. 23.3.1937)]
- No person shall, on board an aircraft, -(a)assault, intimidate or threaten, whether physically or verbally, a crew member which may interfere with the performance of the duties of the crew member or lessens the ability of the crew member to perform those duties;(b)refuse to follow a lawful instruction given by the Pilot-in-Command, or on behalf of the Pilot-in-Command by a crew member, for the purpose of ensuring the safety of the aircraft or of any person or property on board or for the purpose' of maintaining good order and discipline on board.
