G.S.R. 833 (E).– Whereas the following draft of certain rules further to amend the Aircraft Rules, 1937, which the Central Government proposes to make in exercise of the powers conferred by clause (ab) of sub-section (2) of Section 5 of the Aircraft Act, 1934 (22 of 1934), is hereby published as required by Section 14 of the said Act, for information of all persons likely to be affected thereby, and notice is hereby given that the said draft rules will be taken into consideration after a period of thirty days from the date on which copies of the Gazetted notification is made available to the public; And whereas any person interested in making any objections or suggestions with respect to the said rules, may forward the same, within the period so specified, to the Secretary, Ministry of Civil Aviation, Rajiv Gandhi Bhawan, Safdarjung Airport, New Delhi-110003; And whereas any objection or suggestion which may be received from any person with respect to the said draft rules before the expiry of the aforesaid period shall be considered by the Central Government.

 Draft Rules

1. (a) These rules may be called the Aircraft (…..Amendment) Rules , 2016.

(b) They shall come into force on the date of their final publication in the Official Gazette. 2. In the Aircraft Rules, 1937, after Rule 88-A, the following shall be inserted, namely:—

 “88-B. Regional Air Connectivity Fund.-  The Central Government may establish the Regional Air Connectivity Fund for the purpose of providing viability gap funding to aircraft operators to promote regional air connectivity, or for any other purpose connected therewith, and the said fund shall be administered and utilised in the manner as may be specified by the Central Government.

 88-C. Regional Air Connectivity Levy.- In order to fund the Regional Air Connectivity Fund, the Central Government may impose a levy on scheduled flights being operated within  India at  such rates as the Central Government may notify having regard to the seating capacity of the aircraft used for the scheduled flights and the routes on which such flights are operated.

(2) Contributions to the Regional Air Connectivity Fund may also be made by the beneficiary State Governments in the manner and proportion as may be specified by the Central Government.

(3) Contribution to the Regional Air Connectivity Fund may also be made by crediting proceeds from any other source as may be specified by the Central Government.

Explanation.- For the purposes of Rules 88-B and 88-C, the expression “Regional Air Connectivity” shall mean operation of an air transport service between any two airports in India of which at least one has been declared by the Central Government as unserved or under-served.”.

   Ministry of Civil Aviation

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