The Central Government seeks comments on the draft Aircraft Amendment Rules, 2016 which has been proposed in order to amend the Aircraft Rules, 1937.
In the Aircraft Rules, 1937, – (a) in rule 3, after clause (17) [omitted by GSR 232(E), dated 19th March, 2007], the following clause shall be inserted, namely:-
“(17A) Defence Aerodrome” means an aerodrome owned and operated by Indian Air Force, Indian Navy or Indian Army;”;
(b) in rule 78, – (i) in sub-rule (1), for the words, “No aerodrome”, the words, “No aerodrome other than a defence aerodrome” shall be substituted; (ii) after sub-rule (1), the following sub-rule shall be inserted, namely:—
“(1A) A defence aerodrome shall not be used as a regular place of landing and departure by a scheduled air transport service, unless it has been certified as per the requirements specified by the Director-General: Provided that nothing contained in this sub-rule shall apply to a defence aerodrome, for such a period as may be notified by the Central Government in the Official Gazette, if such scheduled air transport services are already operating to that aerodrome on the date of commencement of the Aircraft ( Amendment) Rules, 2016.”.
Objections or suggestions, if any, may be addressed to the Director-General of Civil Aviation, Opposite Safdarjung Airport, New Delhi-11 0003. Any objection or suggestion which may be received from any person with respect to the said draft rules before the expiry of the period (thirty days from publication in official gazette) will be considered by the Central Government.
Ministry of Civil Aviation