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Union of India - Section

Section 24C in Aircraft Rules, 1937

24C. [ Carriage of animals, birds and reptiles in aircraft. [Inserted by G.S.R. 2147, dated 12.11.1968.]

- No animal, bird or reptile shall be taken aboard or carried on any aircraft to, from and within India, except under and in accordance with a general or special permit in writing issued by the Director-General in this behalf, and subject to such conditions, if any, as may be specified therein.]