On February 11, 2022, the Ministry of Civil Aviation has issued the Drone (Amendment) Rules, 2022 to amend the Drone Rules, 2021.

Key Amendments:

  • In rule 16, which specifies Registration of existing unmanned aircraft systems, for the words ―within a period of thirty-one days falling after the said date, the words, figures and letters ―on or before the thirtyfirst day of March, 2022, shall be substituted.

A person owning an unmanned aircraft system manufactured in India or imported into India on or before the 30th day of November, 2021 shall on or before the thirty-first day of March, 2022 , make an application to register and obtain a unique identification number for his unmanned aircraft system and provide requisite details in Form D-2 on the digital sky platform along with the fee as specified in rule 46.

  • In Parts VII, VIII and Part XII dealing with Remote Pilot Training Organisation, Research, Development and Testing and Miscellaneious respectively, for the word ―licence wherever it occurs, the word ―certificate shall be substituted.
  • In rule 34, which specifies Procedure for obtaining a remote pilot licence, sub-rule (4) has been omitted.
  • Form D-1, D-2, D-3, D-4 and D-5 has been modified .

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