Section 13 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
13. Directions by Director-General. - (1) The Director-General may, through Aeronautical Information Circulars (AICs) and publication entitled Civil Aviation Requirements (CARs), issue special directions, not inconsistent with the provisions of the Aircraft Act, 1934 (22 of 1934), the Aircraft Rules, 1937 or these rules, relating to packing, marking, labelling, acceptance, handling, loading, unloading, storage, training and any other process or procedure connected directly or indirectly with the carriage of dangerous goods by air.
(2)[ The Civil Aviation Requirements under sub-rule (1) shall be issued after placing the draft on the website of the Directorate General of Civil Aviation for a period of thirty days for inviting objections and suggestions from all persons likely to be affected thereby:Provided that the Director-General may, in public interest and by order in writing, dispense with the requirement of inviting such objections and suggestions.(3)Every direction issued under sub-rule (1) shall be complied with by the person or persons to whom such direction is issued.(4)If any person fails to comply with any direction issued under sub-rule (1), he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two lakh rupees, or with both.] [Substituted by Notification No. G.S.R. 823 (E) dated 12.11.2009 (w.e.f. 7.3.2003)]
