(1)The following fee shall be payable for grant of approval under rule 155A, in respect of an operator other than a private owner:(i)person holding an air operator certificate to operate scheduled air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled air transport service issued under rule 134: Rupees 8 lakh(ii)person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134: Rupees 4 lakh(iii)person holding a Non-scheduled Operators Permit issued under rule 134A or involved in continuing airworthiness management of an aircraft of a person holding a Non-scheduled Operators Permit issued under rule 134A: Rupees 2 lakh(iv)person holding an authorisation issued under rule 134B or involved in continuing airworthiness management of an aircraft of a person holding an authorisation issued under rule 134B: Rupees 2 lakh(2)The fee for renewal or extension of scope of approval under rule 155A shall be fifty percent of the fee payable under sub-rule (1).(3)The fee shall be paid electronically in the manner as specified by the Director-General.] [Substituted by G.S.R. 1005, dated 19.11.1983.]
