161. [ Offences and Compounding. [Substituted by Notification No. G.S.R. 327(E), dated 13.5.2021 (w.e.f. 23.3.1937).]
(1)For the purposes of sub-section (2) of section 10 of the Aircraft Act, 1934, the Central Government directs that any person, who has breached any rule as specified in Table 1 of Schedule VIA of these rules, shall be punishable with the penalty as specified in paragraph 1 of that Schedule.(2)It shall be a defence in any proceedings for contravention of or failure to comply with these rules that such contravention or failure is caused or happened due to factors or circumstances beyond the control of the person referred to in sub-rule (1) or without the knowledge or fault of such person.Explanation. - For the removal of doubts it is hereby clarified that for the purposes of this sub-rule, the expression 'factors or circumstances' may include, stress of weather, bonafide error or such other unavoidable factors or circumstances.(3)Subject to the provisions of section 12A of the Aircraft Act, 1934, Offences punishable under sections 10, 11, 11A, 11B and section 12 of the said Act and rules as specified in schedule VIA to these rules, may be compounded by the Director-General or any other officer specially empowered under sub-section (4) of section 4A of the said Act, in accordance with the procedure as laid down in the said Schedule.]
