(2)the Aircraft Act, 1934 (22 of 1934) shall have effect as if—(a)at the end of clause (r) of sub-section (2) of section 5, the following words had been inserted, namely:—“including the taking of steps necessary to secure compliance with, or to prevent contravention of, the rules regulating such matters, or, where any such rule has been contravened, to rectify, or to enable proceedings to be taken in respect of, such contravention.”;(b)in clause (b) of sub-section (1) of section 8, for the words, brackets, letters and figures “clause (h) or clause (i) of sub-section (2) of section 5”, the words, brackets, letters and figures “clause (d), (e), (h), (i), (k) or (l) of sub-section (2) of section 5, or the commission of an offence punishable under section 11,” had been substituted:(c)in section 11, after the words “in the air”, the words “or in such a manner as to interfere with any of the Armed Forces of the Union or any ships or aircraft” had been inserted;(d)in section 13, for the words, brackets, letters and figures “clause (i) of sub-section (2) of section 5” the words, brackets, letters and figures “clause (c), (d), (e), (h), (i), (j), or (k) of sub-section (2) of section 5 or punishable under section 11” had been substituted; and(e)section 14 had been omitted;
