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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2) in The Aircraft Rules, 1937

(2)For all flying tests, the candidate shall be required to provide the aircraft and bear all charges in respect of the flight, and if a Government Examiner is carried on board during the flying test, the following fee shall be payable to the Central Government namely:--
(i) for a single-engine aircraft Rs. 5,000
(ii) for a multi-engine aircraft with maximum permissible take-off weight below 5,700 kilograms Rs. 10,000
(iii) for a multi-engine aircraft with maximum permissible take-off weight of 5, 700 kilograms and above upto 50, 000 kilograms Rs. 50, 000
(iv) for a multi-engine aircraft with maximum permissible take-off weight above 50,000 kilograms Rs. 1,00,000]
[(2-A) 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] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]