 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
30. Low flying and annoyance by flying.- Any person subject to this Act, being the pilot of an aircraft belonging to or in the service of the Coast Guard, who- (a) flies it at a height lower than the minimum height authorised by his Commanding Officer except while taking off or landing; or (b) flies it so as to cause or likely to cause unnecessary annoyance to any person, shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back