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

Union of India - Subsection

Section 48(2) in Aircraft Rules, 1937

(2)[ For all flying tests, the candidate or operator, as the case may be, shall be required to provide the aircraft or flight simulator and bear all charges in this respect, and if a Government Examiner is carried on board during the flying test or standardisation check, the following fee shall be payable to the Central Government, namely: -] [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(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]