Section 30(1) in The Reserve And Auxiliary Air Forces Act, 1952
(1)If any person refuses or without lawful excuse (the burden of proving which shall lie upon such person) neglects to comply fully with the requirements of sub- section (1) of section 11 or of any order made under sub- section (2) of that section or with the requirements of section 14, he shall be punishable with fine which may extend to five hundred rupees.
