(1)[Any person who has contravened or failed to comply with any of these rules or any direction issued under rule 133A shall] [Substituted for the words "Any person contravening any of these rules shall" by Notification No. G.S.R. 167 (E) dated 13.3.2009 (w.e.f. 23.3.1937)], where no punishment is provided for such contravention in the Aircraft Act, 1934 (22 of 1934), be punishable to the extent laid down in Schedule VI of these rules.
