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Union of India - Section

Section 35 in The Aircraft Rules, 1937

35. [ Registration fees. [Substituted by G.S.R. 194, dated 1.2.1980 as corrected by G.S.R. 540, dated 26.4.1990. ]

- [(1) The following fee shall be payable in respect of a certificate of registration for an aircraft having maximum permissible take-off weight:--
(i) of 15,000 kilograms or less : Rs. 20,000/-
(ii) exceeding 15,000 kilograms, for every 1,000 kilograms or partthereof : Rs. 5,000/-
Note.-For the purpose of this sub-rule, the maximum take-off weight shall be as indicated in the Flight Manual of the aircraft.]
(2)Where the original certificate of registration is lost or destroyed, a duplicate thereof may be issued on payment of [ten percent of the fee payable under sub-rule (1)] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ].
(3)[ A temporary certificate of registration referred to in rule 32, may be issued on payment of twenty-five percent of the fee payable under sub-rule (1).] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ][(3-A) The certificate of registration may be renewed on payment of fifty percent of the fee payable under sub-rule (1).] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]
(4)All fees payable under this rule shall be paid by crossed Indian Postal Order/Demand Draft payable to 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). ]