(4)Where the Director-General is satisfied that any [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ] has established excessive or predatory tariff under sub-rule (1) or has indulged in oligopolistic practice, he may, by order, issue directions to such [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ]
