(1)Any person who has contravened any rule as specified in Schedule VIB of these rules, shall be liable for imposition of penalty to the extent as laid down in such Schedule and in accordance with the provisions of section 10A of the Aircraft Act, 1934.(2)The penalty shall be adjudicated by the designated officers or the appellate officer, as the case may be, in accordance with the procedure as laid down in the said Schedule.]
