Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 62 in The Aircraft Rules, 1937

62. [ Fees. [Substituted by G.S.R. 6(E), dated 3.1.1991. ]

- [(1) The following fees shall be payable for issue or validation of type certificate, issue, renewal or validation of certificate of airworthiness and issue, renewal or modification in the scope of license, authorisation, approval or certificate of competency required by this part, namely:--(A)[ Issue of type certification or restricted type certificate under rule 49 and 49-A :-
(i) for an aircraft having maximum design take-off weight–  
  (a) of 1,000 kilograms or less Rs. 40,000
  (b) exceeding 1,000 kilograms, for every 1000 kilograms orpart thereof Rs. 20,000
(ii) for engines -  
  (a) Reciprocating Rs. 4,00,000
  (b) Turbine Rs. 20,00,000
(iii) for helicopters having maximum design take-off weight–  
  (a) of 1,000 kilograms or less Rs. 48,000
  (b) exceeding 1,000 kilograms, for every 1000 kilograms orpart thereof Rs. 24,000
(iv) for each propeller, when processed individually Rs. 4,00,000
(B)Validation of type certificate under Rule 49-B:-(i)The fee for validation of type certificate for the purposes of operation shall be twenty five percent of the fee payable under item (A).(ii)The fee for validation of type certificate for the purposes of licensed production shall be fifty percent of the fee payable under item (A).(C)Issue, renewal or validation of certificate of airworthiness under rule 50-
(i) Issue of certificate of airworthiness for an aircraft having maximum permissible take-off weight-  
  (a) of 1,000 kilograms or less : Rs. 20,000
  (b) exceeding 1,000 kilograms, for every 1,000 kilograms or part thereof : Rs. 1,000
(ii) Validation or renewal of the certificate or airworthiness : Fifty per cent fees payable under Sub-item (i)
(iii) issue of duplicate certificate of airworthiness : Ten per cent of the fees payable under sub-item (i)
(CA)[ Type approval of an aircraft component, equipment, instrument and other similar part under rule 49H:
(i) for each aircraft component, equipment,instrument and other similar part, when processed individually Rs.40,000
(CB)Acceptance of Design under rule 49-I:The fee for acceptance of design shall be fifty percent of the fee payable under item (A).] [Inserted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).](D)[ Issue or validation of certificate of airworthiness, special certificate of airworthiness, and issue or extension of airworthiness review certificate under rule 50:
(i) Issue of Certificate of Airworthiness/ Special Certificate ofAirworthiness for an aircraft having maximum permissible take-offweight -
  (a) of 1,000 kilograms or less Rs. 20,000
  (b) exceeding 1 ,000 kilograms, for every 1,000 kilograms orpart thereof Rs. 1,000
(ii) Validation of Certificate of Airworthiness/ SpecialCertificate of Airworthiness Fifty percent of the fees payable under sub-item(i).
(iii) Issue or extension of Airworthiness Review Certificate orrenewal of Special Certificate of Airworthiness Fifty percent of the fees payable under sub-item (i)
(iv) Issue of duplicate certificate of airworthiness orAirworthiness Review Certificate or special certificate ofairworthiness Ten percent of the fee payable under sub-item (i), asapplicable.
(v) Change in Category/ sub-Category in certificate ofairworthiness or special certificate of airworthiness Twenty five percent of the fee payable under sub-item (i), asapplicable.
(vi) Issue of Special Flight Permit Ten percent of the fee payable under sub-item (i), asapplicable.]
[Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]Note. - The maximum permissible take-off weight for the purpose of this rule shall be as indicated in the Flight Manual of the aircraft.][1-A An additional amount of one lakh fifty thousand rupees shall be payable if the inspection, examination or test mentioned in sub-rule (1) is required to be carried out at any place outside India.] [Inserted by Notification No. G.S.R. 745 (E) dated 12.10.2009 (w.e.f. 23.3.1937) ]
(2)The fee shall be paid by crossed Indian Postal Order or Demand Draft drawn in favour of the [Pay and Accounts Office, Director-General of Civil Aviation, Ministry of Civil Aviation, New Delhi.] [Substituted by G.S.R. 101(E), dated 19.2.2009 (w.e.f. 19.2.2009). ]
(3)Where for any reason, the license or authorisation or certificate, is not issued, renewed or validated, as the case may be, the Director-General may refund to the applicant such portion of the fees paid as represents the cost of any examination or test or inspection not carried out or any license, authorisation or a certificate not issued or renewed or validated, as the case may be.]