Indian Aircraft Act, 1934

Act No.22 OF 1934

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Power of Central Government to exempt certain aircraft
4	Power of Central Government to make rules to implement the Convention of 1919
5	Power of Central Government to make rules
6	Power of Central Government to make orders in emergency
7	Power of Central Government to make rules for investigation of accidents
8	Power to detain aircraft
9	Wreck and salvage
10	Penalty for act in contravention of rule made under this Act
11	Penalty for flying so as to cause danger
12	Penalty for abetment of offences and attempted offences
13	Power of Court to order forfeiture
14	Rules to be made after publication
15	Use of patented invention on aircraft not required in India
16	Power to apply customs procedure
17	Bar of certain suits
18	Saving for acts done in good faith under the Act
19	Saving of application of Act
20	[Repeals.- Rep.by the Repealing Act, 1938 (1 of 1938), s.2 and Sch .]

[ASON 1955]

An Act to make better provision for the control of the manufacture, possession, use, operation, sale, import and export of aircraft.

[19th August, 1934.]

WHEREAS it is expedient to make better provision for the control the manufacture, possession, use, operation, sale, import and export aircraft;

It is hereby enacted as follows:-