Report No. 62
6.16. Section 15A (New).-
There is no special provision in the Act in relation to aircraft1-such as is contained in section 15 as to ships. Such a provision is obviously needed since in certain cases, persons employed on aircraft fall within the Second Schedule. We recommend that section 15 should be applied to aircraft with such modifications as are required2.
1. As to extra-territorial application, see discussion relating to section 1.
2. Draft not annexed.
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