8. Application of Act to carriage by air which is not international.
(1)The Central Government may, by notification in the Official Gazette, apply the rules contained in the First Schedule and any provision of section 3 or section 5 or section 6 to such carriage by air, not being international carriage by air as defined in the First Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.(2)The Central Government may, by notification in the Official Gazette, apply the rules contained in the Second Schedule and any provisions of section 4 or section 5 or section 6 to such carriage by air, not being international carriage by air as defined in the Second Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.(3)[ The Central Government may, by notification in the Official Gazette, apply the rules contained in the Third Schedule and any provision of section 4-A or section 5 or section 6-A to such carriage by air, not being international carriage by air as defined in the Third Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified. ] [Substituted by Act 28 of 2009, Section 9, for sub-Section (3). ]
