President gave assent to the Aircraft (Amendment) Bill, 2020 on 19-09-2020.
The Aircraft (Amendment) Act, 2020
Key Highlights:
- Expressions “Directorate General of Civil Aviation”, “Bureau of Civil Aviation Security” and “Aircraft Accidents Investigation Bureau” defined.
- Central Government empowered to constitute the Directorate General of Civil Aviation, Bureau of Civil Aviation Security and Aircraft Accidents Investigation Bureau under the Act and to specify their responsibilities thereof.
- Central Government empowered to issue directions to the Directorate General of Civil Aviation, Bureau of Civil Aviation Security and Aircraft Accidents Investigation Bureau on any matter if it is considered necessary so to do in the public interest;
- Central Government empowered to review any order passed by the Director-General of Civil Aviation and the Director-General of Civil Aviation Security and also direct them to rescind or modify such order;
- Regulation of all areas of air navigation services
- Bureau of Civil Aviation Security or any authorised officer empowered to issue directions;
- Maximum limit of fine enhanced from the existing ten lakh rupees to one crore rupees
- Designated officers for adjudging penalties appointed
- Compounding of Offences provided
- To keep aircraft belonging to any armed forces of the Union other than naval, military or air force outside the purview of the Act
Read the Act here: 221843
Ministry of Law and Justice