Section 26 in The Bharatiya Vayuyan Adhiniyam, 2024
26. Penalty for flying so as to cause danger.-
Whoever wilfully flies any aircraft in such a manner as to cause danger to any person or to any property on land or water or in the air shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to one crore rupees, or with both.
