Delhi High Court: As reported by Economic Times, the  Delhi Court set aside the Rs 100 per kg fee fixed by the Director General of Civil Aviation (DGCA) for excess checked-in baggage of 15-20 kgs on private airlines. The Court set aside DGCA’s June 10, 2016 circular according to which private airlines had been allowed to charge Rs 100 per extra kg till 20 kg as against their earlier rates, ranging from Rs 220 to Rs 350.

The Bench of Vibhu Bakhru, J.  said the amounts charged by the airlines would be restored if the Federation of Indian Airlines (FIA) succeeded in its plea challenging the circular. FIA, in its plea  had said that the DGCA did not have the jurisdiction to fix tariff as this power laid with the airlines and the fares were determined by the market forces. It  said that the DGCA can interfere only when there are specific instances of discriminatory practices.

Source: Economic Times

 

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