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Report No. 38

"65A. Penalty for in-charge of aircraft.-

Whoever, being the person in-charge of an aircraft,-

(a) fails to comply with the provisions of section 40 read with section 42A; or

(b) without reasonable excuse, the burden of providing which shall lie on him, fails to deliver any postal article or mail bag or to comply with the directions of the officer-in-charge of the Post Office at a place of arrival, as required by section 41 read with section 42A, shall be punishable with fine which may extend to one thousand rupees."

[Compare section 65.]







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