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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1)(d) in The Aircraft Rules, 1937

(d)which may prevent or cause confusion by reason of its intensity, configuration or colour in the clear interpretation of visual aids for navigation denoting obstacles or restricted use areas, the Central Government may serve a notice upon the owner or person in possession of the place where the light is exhibited or upon the person having charge of the light, directing that owner or person, within a reasonable time to be specified in the notice, to take effectual means for extinguishing or for effectually screening the light and for preventing for the future the exhibition of any similar light.