G.S.R. 977(E).— Whereas the draft of certain rules further to amend the Aircraft Rules, 1937, was published, as required by Section 14 of the Aircraft Act, 1934 (XXII of 1934), vide notification of the Government of India in the Ministry of Civil Aviation, published in the Gazette of India, Extraordinary Part-II, Section 3, sub-section (i), vide number G.S.R. 805(E), dated 09th August, 2016, for inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Gazette of India in which the said notification was published, were made available to public;
And whereas copies of the Gazette in which the said notification was published were made available to the public on the 19th August, 2016;
And whereas no objections or suggestions have been received from any person in respect of the draft rules within the period specified in the said notification;
Now, therefore, in exercise of the powers conferred by Section 5 of the said Aircraft Act, the Central Government hereby makes the following rules further to amend the Aircraft Rules, 1937, namely:-

1. (1)These rules may be called the Aircraft (Fourth Amendment) Rules, 2016.
(2) They shall come into force on the date of their final publication in the Official Gazette.

2. 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 ( Fourth Amendment) Rules, 2016.”.

[F. No. AV.11012/4/2005-A]

Note: The principal rules were published in the Gazette of India, vide notification number V-26, dated the 23rd March, 1937 and last amended vide GSR 911(E), published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), dated the 24th September, 2016.

MINISTRY OF CIVIL AVIATION

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