24B. [ Carriage of prisoners in aircraft. [Inserted by S.R.O. 139, dated 4.1.1954. ]
- No prisoner shall be taken aboard or carried on an aircraft except under and in accordance with a permit in writing issued by the Director-General, [the Deputy Director-General,] the Director of Regulations and Information or any other officer of the Civil Aviation Department authorised by the Central Government in this behalf and subject to such condition, if any, as he may specify in the permit.Explanation.-The term "prisoner" means a person who is confined in any prison and includes a person who is arrested under any law for the time being in force.]
