Union of India - Act
The Aircraft Rules, 1937
UNION OF INDIA
India
India
The Aircraft Rules, 1937
Rule THE-AIRCRAFT-RULES-1937 of 1937
- Published on 23 March 1937
- Commenced on 23 March 1937
- [This is the version of this document from 23 March 1937.]
- [Note: The original publication document is not available and this content could not be verified.]
Part I – Preliminary
1. Short title and extent.
2. Nationality of aircraft.
- An aircraft shall be deemed to possess the nationality of the State on the register of which it is entered.3. [] [Sub-Rule 3(1) renumbered as Rule 3 by G.S.R. 80(E), dated 22.2.1993. ] [Definitions and interpretation. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- In these rules, unless there is anything repugnant in the subject or context--][* * *] [ Clause (1) Omitted by Notification No. G.S.R. 535 (E) dated 5.7.2012 (w.e.f. 23.3.1937)]Omitted by Notification No. G.S.R. 535 (E) dated 5.7.2012 (w.e.f. 23.3.1937)| (1) "Accident" means an occurrence associated with the operation of an aircraft which takes place between the time any person boards the aircraft with the intention of flight until such time as all such persons have disembarked, in which-(a) a person is fatally or seriously injured as a result of-(i) being in the aircraft, or(ii) direct contact with any part of the aircraft, including parts which have become detached from the aircraft; or(iii) direct exposure to jet blast, except when the injuries are from natural causes, self-inflicted or inflicted by other persons, or when the injuries are to stowaways hiding outside the areas normally available to the passengers and crew; or(b) the aircraft sustains damage or structural failure which-(i) adversely affects the structural strength, performance or flight characteristics of the aircraft, and(ii) would normally require major repair or replacement of the affected component, except for engine failure or damage, when the damage is limited to the engine, its cowlings or accessories; or for damage limited to propellers, wing tips, antennas, tires, brakes, fairings, small dents or puncture holes in the aircraft skin; or(c) the aircraft is missing or is completely inaccessible.Explanation1.- For the purposes of this clause "fatally injured" means an injury resulting in death within thirty days of the date of the accident.Explanation2.- For the purposes of this clause "aircraft is missing" means the wreckage of the aircraft has not been located when the official search has been terminated; |
| (29-A) "incident" in relation to an aircraft means an occurrence which takes place either on the ground or in flight, in which--(a) the aircraft suffers damage or a person associated either with the maintenance or operation of aircraft, or both, suffers injury in circumstances other than those specified in the definition of "accident",(b) the aircraft makes a forced landing,(c) the aircraft lands at aerodrome in an unairworthy condition,(d) the aircraft is compelled to land at the aerodrome of departure without completing the scheduled flight,(e) the aircraft lands owing to conditions which make continuance of the flight inadvisable,(f) the position of the aircraft becomes "unknown for any period", or(g) the safety of the aircraft or its occupants or of any other person or property is jeopardised in any manner; |
| (50-A) "Serious incident" means an incident involving circumstances indicating that an accident nearly occurred.Note.-The difference between an accident and a serious incident lies only in the result. |
3B. Appeals.
- If any person is aggrieved by an order passed by an officer in exercise of a power conferred on him by these rules or delegated to him under rule 3-A, he may prefer an appeal to the next higher officer within sixty days of the date of the order [subject to the condition that not more than two appeals shall be filed in any one case [Inserted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).].]Part II – General Conditions Of Flying
4. Use and operation of aircraft.
- No person shall use or operate or assist in using or operating an aircraft save in accordance with these rules.5. Registration and nationality and registration marks.
- [Subject to the provisions of rule 33, no person shall fly] [Substituted by G.S.R. 1567, dated 16.11.1962. ], or assist in flying, any aircraft unless--5A. Prohibited flight.
- Except under, and in accordance with the terms and conditions of, a permit issued by the Director-General of Civil Aviation-6. [ Licensing of personnel. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- Every aircraft shall carry and be operated by the personnel prescribed in Part V and such personnel shall be licensed in the manner prescribed in that part and in Schedule II:Provided that in the case of an aircraft not registered in India, such personnel shall be licensed in accordance with the regulations in force in the State in which the aircraft is registered:][* * *] [Omitted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]| Provided further that a trainee pilot who is learning to fly may fly without a license any aircraft of an all-up-weight not exceeding 1,500 kgs., if--(a) the aircraft is fitted with dual controls,(b) a flight instructor is carried on board,(c) prior notice of the flight is given to the person-in-charge of the aerodrome from which the flight is made, and(d) no other person is carried on board the aircraft:[Provided also that a trainee pilot may exercise the privileges of a Student Pilot's License specified in paragraph 5 of sections B and C and paragraph 4 of section D of Schedule II if he is granted a certificate to that effect by the Flight Instructor after such a trainee qualifies the technical examination and also satisfies the requirements of medical fitness provided for the issue of such license. Such certificate shall be valid for a period of two months or until the trainee obtains a Student Pilot's License whichever is earlier.] [Substituted by G.S.R. 637(E), dated 4.10.1993. ] |
6A. [ Type of aircraft to be included in rating. [Inserted by G.S.R. 1238, dated 8.9.1962. ]
- No person shall fly as pilot of an aircraft which is not included or entered in the aircraft rating of the license, [except as provided in rules 6-B and 6-C.]6B. Flights to qualify for extension of a license.
- The holder of a pilot's license may fly within the Indian territory as pilot of an aircraft of type which is not included in the aircraft rating of his license for the purpose of qualifying for the inclusion of such type:Provided that when he is so flying no person shall be carried on board the aircraft unless he is--6C. [ Flights for testing and other non-revenue specific special purposes. [Inserted by G.S.R. 262, dated 7.6.2000 (w.e.f. 8.7.2000). ]
- The Director-General may authorise the holder of a license to fly an aircraft not entered in the aircraft rating of the license, for the purpose of testing or for specific special purpose non-revenue, non-passenger-carrying flight subject to the terms and conditions of such authorisation, and the authorisation shall be limited in validity to the time needed to complete the testing or the specific flight:Provided that the holder of the license produces evidence to show that he meets the requirements of competency as laid down by the Director-General for undertaking such flight:Provided further what when the aircraft is test flown, non-person, other than members of the operating crew, shall be carried on board the aircraft unless he is specifically authorised by the Director-General:Provided also that the test flight is carried out within the specified area and in accordance with the conditions stipulated by the Director-General in his behalf and prior notice of the flight is given to the officer-in-charge of the aerodrome from which the flight is to be made.Explanation.-For the purpose of this rule, the expression "specific special purpose non-revenue, non-passenger-carrying flight" includes flights authorised by the Central Government in the event of national or international crisis, natural calamities, emergencies or otherwise requiring such flights to carry material or goods for relief purposes.]7. [ Documents to be carried on aircraft. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
7A. [ Prohibition of carriage of persons without passport. [Inserted by G.S.R. 1202, dated 23.7.1976. ]
7B. Carriage of cock-pit check lists in aircraft.
- Every aircraft registered in India shall carry Cock-pit Check Lists and Emergency Check Lists specified by the Director-General for that particular type of aircraft. Such lists shall be carried in the cock-pit of the aircraft readily accessible to the pilot in flight.8. [ Carriage of arms, ammunition, explosives, military stores, etc. [Inserted by G.S.R. 601(E), dated 27.9.2006 (w.e.f. 28.9.2006). ]
8A.
[* * *] [Omitted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]| [8-A. Security check of persons boarding aircraft at aerodrome. [Inserted by G.S.R. 315, dated 16.2.1979. ]- For the purpose of securing the safety of aircraft operations, every person boarding an aircraft at an aerodrome and his hand-baggage, if any, shall be liable to be searched at the aerodrome, by an officer authorised in this behalf by the Central Government, before such person proceeds to the aircraft for embarkation.] |
9. Radio-telegraph apparatus.
10. Mails.
- No person shall carry mails or allow mails to be carried in any aircraft except with the consent in writing of the Director-General of Posts and Telegraphs.11. Aerodromes.
12. Prohibited areas.
13. Photograph at aerodromes or from aircraft in flight.
- No person shall take, or cause or permit to be taken, at a Government aerodrome or from an aircraft in flight, any photograph except in accordance with and subject to the terms and conditions of a permission in writing granted by [the Director-General, a Joint Director-General, a Deputy Director-General or the Director of Regulations and Information] [Substituted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ] of the Civil Aviation Department:Provided that the Director-General from time to time, may, by notification in the official Gazette, direct that these restrictions shall not apply to photography at any Government aerodrome, or within such limits of any Government aerodrome as may be specified in the [order] [[ The Director of Civil Aviation has, by S.O. 967(E), dated 25th August, 2003, directed that the restrictions on photography at aerodromes as specified in rule 13 shall not apply in the terminal building of the Civil aerodromes.]].[* * *] [Rule 13-A omitted by G.S.R. 401(E), dated 14.6.2005 (w.e.f. 16.6.2005). ]14. Aerial work and public transport reserved for certain aircraft.
- No aircraft registered in accordance with Part IV in Category B shall be used as an aerial work aircraft or as a public transport aircraft:Provided that the Central Government may, from time to time, permit and impose restrictions on the performance of aerial work or public transport by aircraft other than those registered in accordance with Part IV in Category A, and such restrictions shall be deemed to have been effectively imposed if they have been notified in writing to the owner or operator of such aircraft [* * *] [Omitted 'or by notification in the Official Gazette.' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]15. [ Conditions to be complied with by aircraft in flight. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
- No aircraft shall be flown unless the following conditions are complied with, namely:-| 15. Conditions to be complied with by aircraft in flight.-[(1)] [Rule 15 renumbered as sub-Rule (1) thereof by G.S.R. 218, dated 13.3.1991. ][No aircraft[other than the microlight aircraft] [Substituted by G.S.R. 1347, dated 27.11.1973. ]shall be flown unless the following conditions are complied with, namely]:--(i) the aircraft shall be certified as airworthy and shall be maintained in airworthy condition in accordance with the provisions of Part VI or, in the case of an aircraft not registered in India, in accordance with the regulations of the State in which the aircraft is registered;(ii) all the terms or conditions on which the certificate of airworthiness was granted shall be duly complied with;(iii) the aircraft shall carry on board its certificate of airworthiness and any other certificates prescribed by Part VI, or by the regulations of the State in which the aircraft is registered, which it is required to carry on board. The certificate of airworthiness shall be carried in the pocket of the journey log book;(iv) the aircraft shall be fitted with and shall have in working order such instruments and equipment as are prescribed in Part VI for an aircraft of that class or description:[Provided that any aircraft may be flown within the close vicinity of an aerodrome or the place of its departure, without a valid certificate of airworthiness, for the purpose of test:] [Inserted by G.S.R. 1202, dated 23.7.1976. ][Provided further that the Central Government may, by order in writing and subject to such conditions as may be contained in the order, exempt any aircraft from the operation of this rule.] [Substituted by G.S.R. 1202, dated 23.7.1976. ](2) [ No microlight aircraft shall be flown unless the following conditions are complied with, namely:--(i) the microlight aircraft is registered in the Civil Aircraft Register and meets the minimum design requirements which the Director-General may specify by general or special order;(ii) the microlight aircraft possesses a valid permit to fly issued by the Director-General, specifying the area of operation and the structural limitations relating to aerobatics, loading, engine and airspeed of the microlight aircraft;(iii) the microlight aircraft is fitted with such instruments and equipments and in such manner as provided in rule 57 of these rules; and(iv) the microlight aircraft with the requirements relating to maintenance standards and certification in accordance with rule 60 of these rules.][Note.-For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994. ][Inserted by G.S.R. 218, dated 13.3.1991. ] |
16. [ Rules of Air. [Substituted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
- Every person shall comply with the Rules of the Air issued by the Director-General in accordance with Annex 2 to the Convention as may be applicable to that person.]| 16. [ Rules of the air. [Substituted by G.S.R. 1225, dated 15.11.1959. ]- Every person shall comply with[the rules of the air issued by the Director-General in accordance with Annexure 2 to the Convention]as may be applicable to that person and every pilot and every person-in-charge of an aircraft shall take such steps as are practicable to secure that when the aircraft is in flight or is being manoeuvred on the land or water, the windows, wind-screens or side-screen of the aircraft through which the pilots obtain the view forward or sideways are maintained in such a condition as not to obstruct his view.] |
17. Production of licenses, etc.
- Any license (other than a license issued under Part XIII), certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ], log book or document granted or required to be maintained under these rules shall, on demand for the purpose of inspection, by any Magistrate, [any police officer above the rank of sub-inspector, any Customs officer, any commissioned officer of the Naval, Military or Air Force of the Union, any gazetted officer of the Civil Aviation Department in Government of India] [Substituted 'any police officer above the rank of constable, any customs officer, any commissioned officer of the Naval, Military or Air Force of the Union, any Gazetted Officer of the Civil Aviation Department' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).], or any other person authorised by the Central Government by special or general order in writing in this behalf, be produced by the licensee or, in the case of an aircraft or of a licensed aerodrome, by the owner, hirer or person-in-charge thereof:Provided that any such license, certificate [authorisation and approval,] [Inserted by G.S.R. 1202, dated 23.3.1976. ] log book or document relating to an aircraft or its personnel which is not by these rules required to be carried in the aircraft shall be produced within seven days of the making of the demand.18. Prevention of flights in contravention of the rules.
19. Cancellation, suspension or endorsement of licenses, certificates, [authorisation and approval] [Substituted by G.S.R. 1202, dated 23.7.1976. ].
19A. [ Restrictions on licence, certificate, authorisation or approval. [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]
20. Certain rules not applicable to gliders and kites.
- [Rule 7 shall not apply to gliders] [Substituted by G.S.R. 1238, dated 8.9.1962. ], and rules 5, 6, 7, 12, 15, 17, 19 and the rules in Part III, with the exception of rule 26 in so far as it relates to the dropping of articles from aircraft, shall not apply to kites.Part III – GENERAL SAFETY CONDITIONS
21. Dangerous flying.
- No person shall fly any aircraft in such circumstances as, by reason of low altitude or proximity to persons or dwellings or for other reason, to cause unnecessary danger to any person or property.21A. [ General safety. [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]
- No person shall, act in any manner, either directly or indirectly, so as to -21B. Aircraft in distress.
22. [ Assault and other acts of interference against a crew member [Substitued by Notification No. G.S.R. 766 (E) dated 17.9.2010 (w.e.f. 23.3.1937)]
- No person shall, on board an aircraft, -23. Assault and other acts endangering safety or jeopardizing good order and discipline
24. [ Prohibition on consumption of intoxicating and psychoactive substances. [Substituted by G.S.R. 485(E), dated 28.6.2001, for Rule 24 (w.e.f. 28.6.2001). ]
24A. [ Carriage of persons suffering from mental disorders or epilepsy in aircraft. [Substituted by S.R.O. 662, dated 20.2.1957. ]
- No person shall knowingly carry or permit to be carried, or connive at the carriage of, a person suffering from any mental disorder or epilepsy in any aircraft:Provided that this prohibition shall not apply if the person to be carried is certified by a registered medical practitioner to be fit to travel by air without being a risk to other passengers or to the aircraft, and in addition,--24B. [ Carriage of prisoners in aircraft. [Inserted by S.R.O. 139, dated 4.1.1954. ]
- No prisoner shall be taken aboard or carried on an aircraft except under and in accordance with a permit in writing issued by the Director-General, [the Deputy Director-General,] the Director of Regulations and Information or any other officer of the Civil Aviation Department authorised by the Central Government in this behalf and subject to such condition, if any, as he may specify in the permit.Explanation.-The term "prisoner" means a person who is confined in any prison and includes a person who is arrested under any law for the time being in force.]24C. [ Carriage of animals, birds and reptiles in aircraft. [Inserted by G.S.R. 2147, dated 12.11.1968. ]
- No animal, bird or reptile shall be taken aboard or carried on any aircraft to, from and within India, except under and in accordance with a general or special permit in writing issued by the Director-General in this behalf, and subject to such conditions, if any, as may be specified therein.]25. Smoking in aircraft.
- [(1) The owner or the operator and the pilot-in-command of every aircraft registered in India, shall exhibit or cause to be exhibited in prominent place(s) in the aircraft notice(s) stating where and to what extent smoking is prohibited or permitted therein.] [Substituted by G.S.R. 1202, dated 23.7.1976. ]25A. [ Fuelling of aircraft. [Substituted by G.S.R. 524, dated 23.4.1959. ]
25B. Housing of aircraft.
26. [ Dropping of articles and descents by parachutes. [Substituted by G.S.R. 1567, dated 16.11.1962. ]
27. Carriage of persons in unauthorised parts of aircraft.
- No person shall at any time be carried on the wings or undercarriage of the aircraft, or on or in any other part thereof which is not designed for the accommodation of the personnel or passengers, or on or in anything attached externally to the aircraft:Provided that--28. [ Minimum age for sole control of aircraft. [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001). ]
- No person being under 16 years of age shall have sole control of an aircraft in motion and no person shall cause or permit any other person to have sole control of an aircraft in motion unless he knows or has reasonable cause to believe such other person to have attained the age of 16 years.]28A. [ Maximum age limit for professional pilots. [Substituted by G.S.R. 676(E), dated 17.11.2005 (w.e.f. 19.11.2005). ]
29. Acts likely to imperil the safety of aircraft.
- No person shall interfere with the pilot or with a member of the operating crew of an aircraft, or tamper with the aircraft or its equipment or conduct himself in a disorderly manner in an aircraft or commit any act likely to imperil the safety of an aircraft or its passengers or crew.29A. [ Prohibition of operating civil aircraft causing sonic boom. [Inserted by G.S.R. 193, dated 29.1.1980. ]
- No person shall operate a civil aircraft at a true flight match number greater than one over the territory of India or over the high seas in a manner which may cause or is likely to cause sonic boom over the territory of India.Note. - For the purpose of this rule, "the territory of India" shall include the territorial waters of India.]29B. [ Prohibition on the use of portable electronic devices. [Inserted by G.S.R. 400, dated 28.7.2001. ]
- No person shall operate, nor shall the operator or the pilot-in-command of an aircraft allow the operation of any portable electronic device on board an aircraft in flight [***]:][Provided that Pilot-in-Command may permit the use of cellular telephone by the passengers of a flight after the aircraft has landed and cleared active runway, except when the landing takes place in low visibility conditions as may be determined by the Director-General from time to time:Provided further that the provisions of this rule shall not apply to portable voice recorders, hearing aids, heart pacemaker, electric shavers or other portable electronic devices which, in opinion of the operator, do not cause interference with the navigation or communication system of the aircraft on which it is to be operated and for which such operator has obtained approval of the Director-General.Explanation. - For the purposes of this rule an aircraft shall be deemed to be in flight when all its external doors are closed following embarkation until the moment when any such door is opened for disembarkation.] [Substituted by Notification No. G.S.R. 726 (E) dated 3.9.2010]29C. [ Adoption of the convention and annexes. [Inserted by G.S.R. 330(E), dated 19.5.2005 (w.e.f. 20.5.2005). ]
29D. [ Safety Management Systems. [Substituted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]
| 29D. Safety Management Systems.- (1) Every organization engaged in the operation of aircraft and aerodromes, provision of air traffic services, training of personnel, maintenance, design and manufacture of aeronautical products shall, -(a) establish and maintain Safety Management Systems; and(b) prepare a Safety Management Systems Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for approval.(2) The Director-General or any other officer authorised by him in this behalf by general or special order in writing, may, at any reasonable time, inspect the Safety Management Systems and the concerned organization shall co-operate with the Director-General or the person so authorised to carry out the inspection.Explanation.- For the purposes of this rule, -(a) "Safety Management Systems" means a systematic approach to managing safety, including the necessary organizational structure, accountabilities, policies and procedures;(b) "Safety Management Systems Manual" means a document containing the information relating to the Safety Management Systems.][Inserted by Notification No. G.S.R. 59(E) dated 31.1.2011 (w.e.f. 31.1.2011). ] |
30. Certificate of registration.
- [(1) The authority empowered to register aircraft and to grant certificate of registration in India shall be the Central Government. The certificate of registration shall include the following particulars, namely] [Substituted by G.S.R. 1202, dated 23.7.1976. ]:--Type of aircraft, [constructor's number, year of manufacture] [Substituted by G.S.R. 243(E), dated 2.8.1996. ], nationality and registration marks referred to under these rules, full name, nationality and address of the owner, usual station of aircraft and the [date of registration and the period of validity of such registration] [Substituted by G.S.R. 404(E), dated 14.7.1997. ]:[Provided that in the case of leased aircraft, the certificate of registration shall also include the validity of the lease and the names, nationalities and addresses of the less or and the lessee.] [Substituted by G.S.R. 243(E), dated 2.8.1996][(1-A) The Central Government may, by general or special order issued from time to time, specify the period of validity of registration of the aircraft.] [Inserted by G.S.R. 404(E), dated 14.7.1997. ]31. Nature of application.
32. Aircraft imported by air.
- When an application is made for the registration of an aircraft before its import into India, for the purpose of the import of the aircraft by air, a temporary certificate of registration may, subject to the conditions of sub-rule (3) of rule 30, be granted by the Central Government to the owner of the aircraft complying with clauses (a) and (b) of sub-rule (1) of rule 31. Such temporary certificate shall be valid only until the landing of the aircraft at a customs aerodrome in India, when the certificate shall be delivered by the pilot or other person-in-charge to [the Director-General] [Substituted 'the local Aerodrome Officer' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]. Thereafter, on production by or on behalf of the owner of the aircraft of the certificate mentioned in clause (c) of sub-rule (1) of rule 31, the certificate or registration may be granted by the Central Government:[* * *] [Omitted 'Provided that, if an aircraft in respect of which a temporary certificate of registration has been issued, is imported otherwise than by air, such temporary certificate shall cease to be valid on the date of import of the aircraft and the temporary certificate shall forthwith be delivered by the owner to the Director--General, and thereafter the certificate of registration may be granted by the Central Government.' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]32A. [ Export of aircraft. [Inserted by Notification No. G.S.R. 295 (E), dated 23.3.2017 (w.e.f. 23.3.1937).]
- Without prejudice to the proviso to rule 30, the Central Government shall, consequent upon cancellation of registration of an aircraft under sub-rule (7) of rule 30, if an application is made by IDERA Holder for export of the same aircraft, take action within five working days to facilitate the export and physical transfer of the aircraft, along with spare engine, if any, subject to compliance with applicable safety rules and regulations relating to that aircraft operation.]33. [ Change in ownership. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- In the event of any change in the ownership of registered aircraft, or if a registered aircraft ceases to be owned wholly either by a person or by a company or corporation fulfilling the conditions set out in rule 30, then--34.
[* * *] [Rule 34 omitted by G.S.R. 404(E), dated 14.7.1997. ]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/- |
36. [ Register of aircraft. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- A register of aircraft registered in India shall be maintained by the Director-General and shall include the particulars as provided for in respect of certificate of registration in rule 30. Such a register shall be open to inspection by members of the public at such times and subject to such conditions as may be specified by the Director-General.]37. Nationality and registration marks, how to be affixed.
- The following provisions of this rule shall have effect with respect to the marks to be borne by aircraft registered in India--37A. Use of State marks.
Part V – PERSONNEL OF AIRCRAFT
38. [ Licensing authority. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- [(1)] The authority by which the licenses and ratings specified below may be granted, renewed or varied shall be the Central Government, which may withhold the grant or renewal of a license or a rating, if for any reason it considers it desirable to do so--38A. [ Carriage of operating crew. [Inserted by G.S.R. 1238, dated 8.9.1962. ]
- Subject to the provisions of rules 6, 6-A and 6-B, every aircraft registered in India shall comply with such of the following requirements in respect of the personnel which it carries and by which it is operated as are applicable to the aircraft and type of operation concerned, namely:--38B. [ Carriage of cabin crew. [Substituted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
| (a) | For an aeroplane having a seating capacity ofnot less than 10 and not more than 50 passengers. | One cabin crew |
| (b) | For a helicopter having a seating capacity ofnot less than 20 and not more than 50 passengers. | One cabin crew |
| (c) | For an aeroplane or a helicopter cabin havingseating capacity of more than 50 passengers | Two cabin crew Plus one cabin crew for each unit(or part of a unit) of 50 passengers seats above a seatingcapacity of 99 passengers. |
| [38-B. Carriage of cabin crews. [Substituted by G.S.R. 383, dated 11.7.2001 (w.e.f. 21.7.2001). ]- (1) No aircraft registered in India shall be operated for public transport of passengers unless the following minimum number of cabin crew are on board the aircraft for the purpose of performing such duties as may be assigned in the interest of the safety of passengers, by the operator or the Pilot-in-command of the aircraft, namely:--{| | ||
| (a) | For an aeroplane having a seating capacity of not less than 10 and not more than 50 passengers. | One cabin crew. |
| (b) | For a helicopter having a seating capacity of not less than 20 and not more than 50 passengers. | One cabin crew. |
| (c) | For an aeroplane or a helicopter having a seating capacity of more than 50 Passengers. | Two cabin crew plus one cabin crew for each unit (or part of a unit) of 50 passengers seats above a seating capacity of 99 passengers. |
39A. [ Disqualification from holding or obtaining a license. [Inserted by G.S.R. 1238, dated 8.9.1962. ]
39B. [ Medical standards. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
39C. [ Period of validity of medical fitness Assessment and Licences. [Substituted by Notification No. G.S.R. 11 (E) dated 10.1.2011 (w.e.f. 23.3.1937)]
| Category oflicence | Validityof medical fitness assessment | Validityof licence | |
| (1) | (2) | (3) | |
| (i) | Airline TransportPilot's Licence (aeroplanes of helicopters) | Twelve months | [Fiveyears] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)] |
| (ii) | CommercialPilot's Licence (aeroplanes or helicopter), Flight Navigator'sLicence and Flight Radio Telephone Operator's Licence. | Twelvemonths | Fiveyears |
| (iii) [ [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] | StudentPilot's Licence (aeroplanes or helicopters or microlight aircraftor gliders or balloons), Student Flight Navigator's Licenceand Student Flight Engineer'sLicence | Twenty-fourmonths | Fiveyears |
| (iv) | PrivatePilot's Licence (aeroplanes or helicopters), Pilot's Licence (microlight aircraftor light sport aircraft or gliders or balloons), Flight Radio TelephoneOperator's Licence (Restricted) and Flight Engineer'sLicence | Twenty-fourmonths | Tenyears] |
40. Signature of license holder.
- On the issue of a license to an applicant he shall forthwith sign his name on the license as the holder thereof with his ordinary signature.41. [ Proof of competency. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- Applicants for licenses and ratings shall produce proof of having acquired the flying experience and having passed satisfactorily the test and examinations specified in Schedule II in respect of the license or rating concerned:[Provided that a person who is a qualified pilot from Indian Air Force, Indian Navy [Indian Army or Indian Coast Guard] and who produces satisfactory evidence to show that he possesses the necessary flying experience, competency and standards of physical fitness as required under these rules, may be exempted by the Director-General, by general or special order in writing, and subject to such conditions, if any, as may be specified in such order, from all or any of the flying tests and from medical or other technical examinations required for the issue of the licences under these rules :]Provided further that a person to whom a license of a particular class has been issued by the competent authority in a contracting state may be exempted by the Director-General from all or any of the flying tests or technical examinations required for issue of license if his flying experience and competency are not less than the flying experience and competency laid down in Schedule II in respect of the corresponding license under these rules. If he is the holder of a current license, he may be further exempted from medical examination of the period for which his license is current:Provided further that in the case of a license issued under any of the preceding provisions, only such type or types of aircraft shall be entered in the aircraft rating of the license as in the opinion of the Director-General the applicant has sufficient and satisfactory experience and competency to fly:Provided further that the Director-General may, on examination of the syllabi, determine the relative equivalence of technical examinations for granting exemptions to applicants from passing the examinations required under Schedule II:Provided further that the Director-General may require any candidate, training establishment or operator to produce for examination all relevant training records including the syllabi, certificates, mark-sheets, flight-test reports, assessments, etc., in respect of the candidate who has undergone a course of training, examination or flight-test, etc., with training establishment or operator.]41A. [ Checks, tests and examinations. [Inserted by G.S.R. 1238, dated 8.9.1962. ]
41B. [ Approved Training Organisation. [Inserted by Notification No. G.S.R. 909(E), dated 27.11.2015 (w.e.f. 23.3.1937).]
42. [ Licenses and their renewal. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- [(1) The licenses and ratings mentioned in rule 38 may be issued or renewed for any period not exceeding the period specified in rule 39-C and Schedule II in respect of each license or rating:Provided that if, on the date of application for renewal, the license or rating has expired for the periods specified below, the applicant may be required to qualify in the examinations and [skill] specified against them and such other examinations and tests as the Director-General may consider necessary to assess the applicant's competency to hold that license or rating-:-| (a) For a period exceeding 2 years but not exceeding 3 years. | Test of skill and Air Regulations. |
| (b) For a period exceeding 3 years. | All examinations and tests required for the issue of the license or rating: |
42A. [ Fatigue Management of Flight Crew and Cabin Crew Member. [Substituted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]
| [42-A. Pilot not to fly for more than 125 hours during any period of 30 consecutive days. [Inserted by G.S.R. 1154, dated 23.4.1952. ]- No pilot of a flying machine, shall, in his capacity as such pilot, fly for more than 125 hours during any period of 30 consecutive days:Provided that without prejudice to the provisions of rule 160, the Director--General may, subject to such conditions and limitations as he may specify, by order in writing, exempt any such pilot from the provisions of this rule.Explanation.-For the purposes of this rule, the flying time of a pilot either as solo pilot-in-command of an aircraft will be counted fully and the flying time of a pilot engaged as Co-pilot or supernumerary pilot will be counted at 80 per cent. of the flying time.] |
43. [* * *] [Rule 43 omitted by G.S.R. 1238, dated 8.9.1962. ]
44. Aircraft not registered in India.
- An aircraft not registered in India shall carry the personnel prescribed by the laws of the State in which it is registered and such personnel shall be licensed in accordance with the laws of that State.[Note. -For the purposes of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994. ]45. [ Validation of foreign licences. [Substituted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
- When a licence has been granted by the competent authority in a foreign State and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such periods as it shall think fit, render such licence valid by an authorisation for flying aircraft registered in India and a licence so validated shall be subject to the provisions of [rule 19 and rule 19A] and such validation of a licence shall cease if the licence is revoked or suspended.Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.]| 45. Validation of foreign licenses.-[When a license has been granted by the duly competent authority in any foreign State] [Substituted by G.S.R. 1567, dated 6.11.1962. ]and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such periods as it shall think fit confer on such license the same validity for the purpose of flying aircraft registered in India as if it had been granted under these rules and a license so validated shall be subject to the provisions of rule 19.[Note.-For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009). ] |
46. [ [Rule 46 omitted by G.S.R. 1238, dated 8.9.1962.]
* * *]47. [ Minimum age for holding a license. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- The minimum age of a person who is otherwise qualified and to whom a license may be granted shall be as laid down in Schedule II.]47A. [ Minimum educational qualification for holding a license. [Inserted by G.S.R. 452(E) dated 11.6.1993. ]
- No person shall be granted a license unless he possesses the educational qualification as laid down in Schedule II:Provided that candidates already enrolled for flying training on or before the 6th January, 1992 with any flying club or institute or with the Indira Gandhi Rashtriya Uran Akademi shall be exempted from application of this rule.]48. [ Fees and other charges. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- [(1) The following fee shall be payable for the issue, renewal and validation of licenses and rating or the issue of duplicate licenses and for the tests and examinations for such licenses and ratings:--| (i) | for tests and examinations for licenses and rating | Rs. 500 per paper |
| (ii) | for issue or validation of a license or rating for Student Pilot's License and Glider Pilot's License | Rs. 1,000 |
| (iii) | for renewal of a license or rating for Student Pilot's Pilot's License and Glider Pilot's License | Rs. 500 |
| (iv) | for issue or validation of a license or rating other than Student Pilot's License and Glider Pilot's License | Rs. 5,000 |
| (v) | for renewal of a license or rating other than Student Pilot's License and Glider Pilot's License | Rs. 2,500 |
| (vi) | for issue of duplicate Student Pilot's License and Glider Pilot's License | Rs. 250 |
| (vii) | for issue of duplicate license or rating other than Student Pilot's License and Glider Pilot License | Rs. 500 |
| (viii) | For issue of duplicate result sheet of examination | Rs. 500 |
| (ix) [] [Inserted by Notification No. GSR 213 (E) dated 5.4.2013 (w.e.f. 23.3.1937)] | [Where the examination is conducted on line through computer, in addition to the fee mentioned in clause (i), an amount of Rs. 2000/- per paper shall be payable by the candidate.] [Inserted by Notification No. GSR 213 (E) dated 5.4.2013 (w.e.f. 23.3.1937)] | [- ] [Inserted by Notification No. GSR 213 (E) dated 5.4.2013 (w.e.f. 23.3.1937)] |
| (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] |
Part VI – AIRWORTHINESS
49. [ Issue of Type Certificate or Restricted Type Certificate for an aircraft or engine or propeller designed or manufactured in India. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
49A. Issue of Type Certificate or Restricted Type Certificate to an aircraft imported in India.
49B. Validation of Type Certificate or Restricted Type Certificate for an aeronautical product imported in India.
49C. Type Certificate or Restricted Type Certificate- aeronautical product categories.
- The type certificate or restricted type certificate of an aeronautical product when issued or validated may be grouped as an aeronautical product in one or more categories as may be specified. The operation of the aircraft shall be restricted to those categories.49D. Cancellation, suspension of or endorsement on Type Certificate or Restricted Type Certificate.
- If at any time the Director-General is satisfied that there is a reasonable doubt to indicate that the safety of the aeronautical product is imperilled because of a defect, he may cancel, suspend or endorse the type certificate or restricted type certificate issued or validated for the aeronautical product having defect, or may require the incorporation of any modification as a condition for the type certificate or restricted type certificate remaining in force, as the case may be.49E. Recognition of Type Certificate or Restricted Type Certificate of an aeronautical product issued by a Contracting State.
- The Director-General may accept the type certificate or restricted type certificate in respect of an aeronautical product issued by a Contracting State whose airworthiness requirements shall be in accordance with these rules, if -49F. Issue of Supplemental Type Certificate in respect of an aeronautical product.
- The Director-General may issue a supplemental type certificate in respect of any aeronautical product for which a type certificate or a restricted type certificate has been issued or validated or accepted as provided in rules 49A, 49B and 49E, and which has undergone a structural modification or installation of new item of equipment on account of the following reasons, namely:-| 49. [ Type certificate for an aircraft, aircraft component and items of equipment, designed or manufactured in India and issue of type certificate. [Substituted by G.S.R. 218, dated 13.3.1991. ]- (1) The Director-General may direct by general or special order that there shall be type certificate in respect of any aircraft, aircraft component or item of equipment designed, manufactured, sold or distributed in India, as a prerequisite to the issue, renewal or continued validity of a certificate of airworthiness, in respect of an aircraft in which an aircraft component or item of equipment of that type has been fitted or installed:[Provided that nothing contained in this sub-rule shall apply in case of microlight aircraft.](2) A person may apply to the Director-General for issue of a type certificate in respect of any aircraft, aircraft component or item of equipment.(3) The Director-General may issue a type certificate when--(a) an applicant furnishes such documents or other evidence relating to the suitability of the aircraft, aircraft component or item of equipment for aviation purposes, as may be specified, inclusive of a flight test, if necessary, as the Director-General may require. The applicant shall provide all necessary facilities for such inspection and tests as may be stipulated; and(b) the Director-General is satisfied as to its suitability for aviation purposes.[49-A. Issue of type certificate to an aircraft, aircraft component and items of equipment imported in India. [Inserted by G.S.R. 1202, dated 23.7.1976. ]- (1) The Director-General may direct by general or special order that there shall be a type certificate in respect of any aircraft, aircraft component or item of equipment imported in India.(2) The Director-General may issue a type certificate in respect of any aircraft, aircraft component or item of equipment imported in India.]49-B. Validation of type certificate for aircraft, aircraft components and items of equipment imported in India.- (1) The Director-General may validate a type certificate in respect of any aircraft, aircraft component and item of equipment, that may be imported:Provided that--(a) the airworthiness authority of the country in which it is manufactured has issued a certificate of airworthiness, type certificate or a similar document in respect of that aircraft, aircraft component, or item of equipment, as the case may be;(b) it meets with the airworthiness requirements which may be laid down by the Director-General; and(c) the applicant furnishes such documents and technical data regarding the suitability of the product for aviation purposes as may be specified and as the Director-General may require:Provided further that the Director-General may, by order in writing and subject to such conditions as may be stated in that order, exempt any aircraft, aircraft component or item of equipment from the provisions of this rule.49-C. Type certificate-aircraft categories.- The type certificate of an aircraft when issued or validated may be grouped as an aircraft in one or more categories as may be specified. The operation of the aircraft shall be restricted to those authorised.49-D. Cancellation, suspension or endorsement on type certificate.- If at any time the Director-General is satisfied that there is a reasonable doubt to indicate that the safety of the aircraft is imperilled because of a defect in the aircraft, aircraft component or item of equipment of that aircraft, he may cancel, suspend or endorse the type certificate issued or validated for the aircraft, aircraft component or item of equipment, or may require the incorporation of any modification as a condition of the type certificate remaining in force, as the case may be.] |
50. [ Issue of Certificate of airworthiness or Special Certificate of Airworthiness and Airworthiness Review Certificate. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
| 50. [ Certificate of airworthiness. [Substituted by G.S.R. 1202, dated 23.7.1976. ]- (1) The owner or operator of an aircraft may apply to the Director-General for the issue or renewal of a certificate of airworthiness in respect of the aircraft or for the validation of a certificate of airworthiness issued elsewhere in respect of the aircraft.(2) The Director-General may issue or renew a certificate of airworthiness in respect of an aircraft when--(a) the applicant furnishes such documents or other evidence relating to the airworthiness of the aircraft as may be specified and as the Director-General may require by special or general order; and(b) the Director-General is satisfied that it is airworthy.(3) The Director-General may validate a certificate of airworthiness in respect of any aircraft that may be imported:Provided that--(a) the airworthiness authority of the country in which the aircraft is manufactured, has issued a certificate of airworthiness or such equivalent document;(b) the airworthiness requirements as may be laid down by the Director--General are complied with; and(c) the applicant furnishes necessary documents and technical data relating to the aircraft as may be specified and as the Director--General may require.(4) The Director-General may issue, renew or render valid a certificate of airworthiness in one or more of the categories of aircraft as may be specified. The operations of the aircraft shall be restricted in those categories authorised in the certificate of airworthiness.(5) Subject to these rules, a certificate of airworthiness shall remain in force for such period as may be specified in the certificate and may from time to time be renewed by the Director-General. In addition, the Director-General may require the aircraft to be inspected by a person authorised in this behalf by the Director-General or tested in flight, or to be so inspected and so tested and the owner or operator of the aircraft shall give all necessary facilities for such inspection and tests.] |
50A. [ Conditions necessary for the [certificate of airworthiness or special certificate of airworthiness] [Inserted by G.S.R. 1202, dated 23.7.1976. ] and inspection, overhaul of aircraft.
51. [ Flight manual. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- Where a flight manual is required to be kept in relation to an aircraft in accordance with provisions of these rules, the Director-General shall endorse the certificate of airworthiness of the aircraft accordingly.]52. [ Modification and repair. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
53. [ Use of materials, processes, parts and periodical overhaul of aircraft. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
53A. [ Manufacture, storage and distribution of aircraft. [Inserted by G.S.R. 1202, dated 23.7.1976. ]
- The manufacture, storage and distribution of aircraft, aircraft components and items of equipment or any other material used or intended to be used in an aircraft, whether or not a certificate of airworthiness has been or is required to be issued, renewed or rendered valid for such aircraft, under these rules, shall be undertaken and certified only by approved organizations by licensed engineers or by authorised persons in this behalf. The form and manner and the distribution of the certificate and its copies and preservation thereof shall be as may be specified by the Director-General.]54. [ Persons authorised to certify. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- The certification required under Parts VI, XII-B and XIII-A of these rules shall be signed by appropriately licensed engineers or authorised persons qualified under the terms and conditions of the license, authorisation or approval, as the case may be, to carry out or inspect the manufacture, process, modification, repair, replacement, overhaul or maintenance, to which the certificate relates or by an approved person or persons authorised by organization; approved by the Director-General in this behalf, or when these have been carried out at a suitably equipped Indian Air Force Establishment, by its Officer-in-charge:Provided that in one or more classes of aircrafts, such of the work, if performed in accordance with approved procedures, practices and methods as may be specified by the Director-General, need not be supervised or certified by the approved organization, licensed engineers or authorised persons in this behalf.]55. [ Suspension or cancellation of [certificate of airworthiness or special certificate of airworthiness] [Substituted by G.S.R. 1202, dated 23.7.1976. ] and its continued validity.
55A. [ Issue of Special Flight Permit. [Inserted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
56. [ Indian aircraft operating outside India. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- Where an aircraft registered in India is operating in a country outside India, the aircraft, or any of its components or items of equipment shall not be modified, repaired, replaced, inspected or overhauled except by or under the supervision, of, and certified by--57. Instruments and equipment.
58. Weight and balance.
59. Defects and defective parts.
59A. [ Defects in a foreign aircraft. [Inserted by G.S.R. 1202, dated 23.7.1976. ]
60. [ Maintenance standards and certification. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
61. [ Licensing of Aircraft Maintenance Engineers [Substituted by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]
| (a) | A1 | Aeroplanes Turbine |
| (b) | A2 | Aeroplanes Piston |
| (c) | A3 | Helicopter Turbine |
| (d) | A4 | Helicopter Piston |
| (e) | B1.1 | Aeroplanes Turbine |
| (f) | B1.2 | Aeroplanes Piston |
| (g) | B1.3 | Helicopter Turbine |
| (h) | B1.4 | Helicopter Piston |
61A. [ Validation of licenses of foreign aircraft maintenance engineers. [Inserted by G.S.R. 399, dated 28.7.2001. ]
- When a license to an aircraft maintenance engineer has been granted by the duly competent authority in any contracting State and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such period as it thinks fit, confer on such license the same validity for the purpose of manufacturing/ certifying aircrafts registered in India as if it had been granted under these rules and a license so validated shall be subject to provisions of [rule 19 and sub-rule (14) of rule 61].][Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009). ]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 |
| (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) |
| (i) | for each aircraft component, equipment,instrument and other similar part, when processed individually | Rs.40,000 |
| (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.] |
Part VII – Radio Telegraph Apparatus
63. [ Aircraft for which radio apparatus is obligatory. [Substituted by G.S.R. 323(E), dated 12.3.1994. ]
64. [ [Omitted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
* * *]| 64. Suspension of rules.- The application of the rules in this Part may be suspended when owing to the lack of radio-telegraph organizations available for air traffic in a particular region the employment of radio-telegraph apparatus on board aircraft would serve no useful purpose. |
65. Aeronautical beacon and aeronautical ground lights.
66. False lights.
Part IX – LOG BOOKS
67. Log books and logs.
67A. [ Log books of flight crew personnel and logging of flight time. [Inserted by G.S.R. 1238, dated 8.9.1962.]
67AA. [ Log Books of Aircraft Maintenance Personnel. [Inserted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]
- Every person holding an Aircraft Maintenance Engineer's Licence or in the process of qualifying for such licence under these rules shall maintain a personal log book, in the form and manner as specified by the Director General and record aircraft maintenance work carried out or supervised by him in such log book.]67B. [ [Inserted by G.S.R. 1238, dated 8.9.1962. ]
No person shall destroy, mutilate, alter or render illegible any entry made, or willfully make or procure or assist in the making of any false or fraudulent entry in or omission from any log book referred to in rules [* * *].]Part X – and XA
Omitted by Notification No. G.S.R. 535 (E) dated 5.7.2012 (w.e.f. 23.3.1937)| [Part X] [Substituted by G.R.O. 3779, dated 23.12.1955. ] Investigation of Accidents68. Notification of accidents.(1) An accident in which an aircraft is involved shall be notified in accordance with the provisions of sub-rules (3), (4) and (5) of this rule if between the time any person boards the aircraft with the intention of flight until such time as all such persons have disembarked,--(a) any person suffers death or serious injury as a result of being in or upon the aircraft or by direct contact with the aircraft or anything attached thereto, or(b) the aircraft receives substantial damage.(2) The term "substantial damage" used in sub-rule (1) shall include any damage which necessitates the replacement or extensive repair of any major component.(3) Where an accident occurs which has to be notified under sub-rule (1), the person-in-command of the aircraft or, if he be killed or incapacitated, the owner, the operator, the hirer or other person on whose behalf he was in command of the aircraft, as the case may be, shall--(a) send notice thereof to the Director-General, and(b) give information to the District Magistrate and the Officer-in-charge of the nearest Police Station.(4) The notice and information shall be sent as soon as possible and by the quickest means available and in any case within 24 hours after the occurrence of the accident.(5) The notice to the Director-General shall contain the following information, namely:-(i) the type, nationality and registration marks of aircraft;(ii) the name of the owner, operator and hirer of the aircraft;(iii) the name of the person-in-command of the aircraft;(iv) the names and description of the crew of the aircraft;(v) the nature and purpose of the flight;(vi) the date and time of the accident;(vii) the place where the accident occurred;(viii) the last point of departure and the next point of intended landing of the aircraft;(ix) the nature of the accident;(x) the number and description of the persons killed and injured as a result of the accident; and(xi) the extent of known damage to the aircraft.69. Report on accidents.- The person-in-command or the owner of the aircraft which has been involved in an accident, whether or not it is required to be notified under rule 68(1), shall, if so required by the Director-General, submit to him a written report on such accident in such form as he may prescribe.70. Removal and preservation of damaged aircraft.(1) In the case of an accident which is required to be notified under rule 68 or 69, or in any other case in which the Director-General gives notice to the owner or other person in-charge of the aircraft to this effect, the aircraft shall not, except under the authority of the Director-General, be removed or otherwise interfered with:Provided that, subject to compliance with the provisions of rule 61 of the Indian Aircraft Rules, 1920, in so far as they may be applicable--(i) if the aircraft is wrecked on water, the aircraft or any parts or contents thereof may be removed to such extent as may be necessary for bringing it or them to a place of safety;(ii) the aircraft or any parts or contents thereof may be removed or interfered with so far as may be necessary for the purpose of extricating persons or animals dead or alive, of preventing the destruction of the aircraft and its contents by fire or other cause or of preventing any damage or obstruction to the public or to air navigation or to other transport;(iii) goods shall not be removed from the aircraft except under the supervision and with the concurrence of an officer of the Civil Aviation Department;(iv) passengers' and crews' personal luggage may be removed from the aircraft under the supervision of an Officer of Police Department, a Magistrate, or an Officer of the Civil Aviation Department; and(v) mails may be removed under the supervision of an Officer of the Police Department, a Magistrate, an Officer of the Civil Aviation Department or an Officer of the Posts & Telegraphs Department.(2) The Director-General may, for the purposes of any investigation or inquiry under these rules, authorise any person to take measures for the preservation of any aircraft involved in an accident, and such person may thereupon have access to examine or otherwise deal with the aircraft.(3) The owner of the aircraft or his nominated representative shall have the right to be present during any examination or other action taken under sub-rules (1) and (2), provided that the Director-General shall not be bound to postpone any action which he may consider necessary under this rule by reason of the absence of the owner or his representative.71. Inspector's investigation.(1) The Director-General may order the investigation of any accident involving an aircraft whether, such accident is required to be notified under rule 68 or not, and may, by general or special order appoint any person (hereinafter referred to as an "Inspector of accidents") for the purpose of carrying out such investigation.(2) The investigation referred to in sub-rule (1) shall be held in private.(3) The investigation shall be conducted in such a manner that if a charge is made or likely to be made against any person and if it appears to the Inspector of accidents to be practicable so to do, that person shall be given notice that blame may be attributed to him; and thereupon he may be given a reasonable opportunity of being present and making any statement or giving any evidence and producing witnesses on his behalf and examining any witnesses from whose evidence it appears that blame may be attributed to him.(4) A public notice that such investigation is taking place may be given by the Director-General in such manner as he thinks fit and every such public notice shall state that any person who may desire to make representation concerning the circumstances or causes of the accident may do so in writing within the time specified in the notice.(5) [ The Inspector of Accidents shall make a report to the Director-General in the format specified by the Director-General.] [Substituted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](6) The Director-General shall forward the report of the Inspector of Accidents to the Central Government with such comments as the Director--General may think fit to make and the Central Government may, at its discretion, make the whole or part of any such report of public in such manner as it may consider fit.72. Powers of Inspector of accidents.- For the purpose of such investigation an Inspector of accidents shall have power,--(a) by summons under his hand to require the attendance of any person whom he thinks fit to call before him and examine for such purpose and to require answers or returns to any inquiry he thinks fit to make;(b) to require any such person to make and to sign a declaration regarding the true nature of statements made by him;(c) to require and enforce the production of all books, paper, documents and articles which he may consider necessary for the investigation, and to retain any such books, papers, documents and articles until completion of the investigation:[*] [The word " and" omitted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ][Provided that the information, books, papers, documents and articles, including cockpit voice recordings and transcripts from such recordings shall not be made available for purposes other than the investigation of the accident, except for the purposes of the Right of Information Act, 2005 (22 of 2005);] [Inserted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](d) to have access to and examine any aircraft involved in the accident, the place where the accident occurred or any other place, the entry upon and examination of which appears to the Inspector necessary for the purpose of the investigation.73. Inspector's fee.- When a person other than an officer of Government is appointed an Inspector of accidents he may be granted such fee and expenses as may be determined by the Central Government.74. Committee of inquiry.(1) The Central Government may, at its discretion, appoint a Committee of inquiry composed of two or more persons to hold an inquiry into an accident in which an aircraft is involved, and such a Committee shall have the same powers as an Inspector of accidents under rule 72.(2) The Committee of inquiry may at its discretion hold the inquiry in public or in private.(3) The inquiry shall be conducted in such a manner that if a charge is made or likely to be made against any person, that person shall be given notice that blame may be attributed to him and thereupon he may be given a reasonable opportunity of being present and making any statement or giving any evidence and producing witnesses on his behalf and examining any witnesses from whose evidence it appears that blame may be attributed to him.(4) A public notice that an inquiry is taking place may be given by the Central Government in such manner as it may think fit and every such notice shall state that any person who may desire to make representations concerning the circumstances or causes of the accident may do so in writing within the time specified in the notice.(5) [ The Committee of inquiry shall make a report to the Central Government in the format specified by the Director-General.] [Substituted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](6) The Central Government may cause the whole or part of any such report of the Committee of inquiry to be made public in such manner as it may think fit.(7) When a person other than an officer of Government is appointed as a member of the Committee of inquiry he may be granted such fee and expenses as may be determined by the Central Government.(8) Every person summoned by the Committee of inquiry as a witness in accordance with these rules shall be allowed such expenses as the Central Government may from time to time determine.75. Formal investigation.- Where it appears to the Central Government that it is expedient to hold a formal investigation of an accident, it may, whether or not an investigation or an inquiry has been made under rule 71 or 74, by order direct a formal investigation to be held and with respect to any such formal investigation the following provisions shall apply, namely:-(1) The Central Government shall appoint a competent person (hereinafter referred to as "the Court"), to hold the investigation, and may appoint one or more persons possessing legal, aeronautical, engineering, or other special knowledge to act as assessors. It may also direct that the Court and the assessors shall receive such remuneration as it may determine.(2) [ The Court shall hold the investigation in open Court in such manner and under such conditions as the Court may think fit for ascertaining the causes and circumstances of the accident and for enabling it to make the report hereinafter mentioned:Provided that where the Court is of opinion that holding the investigation is likely,--(a) to be prejudicial to the interests of any country; or(b) to jeopardise the personal safety of a person who is willing to make any statement or give evidence, the Court may, hold in camera, the whole or part of the investigation.](3)(i) The Court shall have, for the purpose of the investigation, all the powers of a Civil Court under the Code of Civil Procedure, 1908 and without prejudice to those powers the Court may,--(a) enter and inspect, or authorise any person to enter and inspect, any place or building, the entry or inspection whereof appears to the Court requisite for the purposes of the investigation; and(b) enforce the attendance of witnesses and compel the production of documents and material objects; and every person required by the Court to furnish any information shall be deemed to be legally bound to do so within the meaning of section 176 of the Indian Penal Code:[Provided that the information, books, papers, documents and articles, including cockpit voice recordings and transcripts from such recordings shall not be made available for purposes other than the investigation of the accident, except for the purposes of the Right to Information Act, 2005 (22 of 2005);] [Inserted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](ii) The assessors shall have the same powers of entry and inspection as the Court.(4) The investigation shall be conducted in such manner that, if a charge is made or likely to be made against any person, that person shall have an opportunity of being present and of making any statement or giving any evidence and producing witnesses on his behalf.(5) Every person attending as a witness before the Court shall be allowed such expenses as the Court may consider reasonable:Provided that, in the case of the owner or hirer of any aircraft concerned in the accident and of any person in his employment or any other person concerned in the accident, any such expenses may be disallowed if the Court, in its discretion, so directs.(6) [ The Court shall make a report to the Central Government in the format specified by the Director-General.] [Substituted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](7) The assessors (if any) shall either sign the report, with or without reservations, or state in writing their dissent therefrom and their reasons for such dissent, and such reservations or dissent and reasons (if any) shall be forwarded to the Central Government with the report. The Central Government may cause any such report and reservation or dissent and reasons (if any) to be made public, wholly or in part in such manner as it thinks fit.75A. [ Reopening of investigation. [Inserted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ]- Where it appears to the Central Government that any new and material evidence has become available after completion of the investigation under rule 71, 74 or 75, as the case may be, it may, by order, direct the reopening of the same.] [Substituted by G.S,R. 816(E), dated 29.10.1985. ]76. Obstruction of proceedings.(1) No person shall obstruct or impede the Court or a member of the Committee of inquiry of an Inspector of accidents or an assessor or any person acting in the exercise of any powers or duties under the rules in this Part.(2) No person shall without reasonable excuse (the burden of proving which shall lie on him) fail to comply with any summons or requisition of a Court or a Committee of inquiry or an Inspector of accidents holding an investigation or an inquiry under the rules in this Part.77. [ Participation of Accredited Representatives. [Substituted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009).]- (1) An accredited representative of the State of registry, the State of operator, the State of design and the State of manufacturer of the aircraft and of any other State which has, on request, furnished information in connection with the accident, shall each be entitled to participate in the investigation by an Inspector of Accidents or an inquiry by a Committee of Inquiry or a formal investigation by a Court or investigation by an Inquiry Officer, as the case may be, into the accident or serious incident of an aircraft, whether or not the aircraft is registered in India.(2) The accredited representative may be accompanied by such technical or other advisers as may be considered necessary by the authorities of the State by which he is appointed.]77A. [ Consultation. [Substituted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009).]- (1) A copy of the draft report shall be forwarded each to the State that instituted the investigation, the State that participated in the investigation, the State of registry, the State of operator, the State of design and the State of manufacturer, inviting their comments on the report.(2) In case the comments are received within sixty days of the issuance of the draft report referred to in sub-rule (1), it shall be amended either by inclusion of the substance of the comments therein or by appending the comments thereto.]77AA. [ Saving.] [Renumbered by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ]- Nothing in this Part shall limit the power of the Central Government with regard to the cancellation, suspension or endorsement of any license or certificate issued under these rules.][PART X-A] [Inserted by G.S.R. 537, dated 23.4.1980. ] INVESTIGATION OF INCIDENTS77B. Notification of incidents.(1) Where an aircraft is involved in an incident, the pilot-in-command, the owner, the operator and the hirer, if any, of such aircraft shall notify the incident to the Director-General within 48 hours of the incident:[Provided that in case of a serious incident, the information shall be sent as soon as possible by the quickest means available and in any case within 24 hours after the occurrence of such incident.] [Inserted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](2) The communication notifying the incident under sub-rule (1) shall contain the following information namely:--(i) the type, nationality and registration marks of the aircraft;(ii) the name of the owner, operator and hirer of the aircraft;(iii) the name of the pilot-in-command.(iv) the names and description of the crew of the aircraft;(v) the nature and purpose of the flight;(vi) the date and time of the incident;(vii) the place where the incident occurred;(viii) the last point of departure and the next point of intended landing of the aircraft;(ix) the nature of the incident.77C. [ Investigation of an incident. [Substituted by G.S.R. 956, dated 19.11.1983. ]- (1) The Director-General may order the investigation of any incident involving an aircraft or a person associated with the maintenance and operation of aircraft, or both, and may, by general or special order, appoint a competent and duly qualified person having experience in aviation accident/incident investigation as inquiry officer for the purpose of carrying out such investigation.](2) The investigation referred to in sub-rule (1) be held in private.(3) The investigation shall be conducted in such a manner that if a charge is made or is likely to be made against any person and if it appears to the inquiry officer to be practicable so to do that person shall be given notice that blame may be attributed to him, and thereupon he may be given a reasonable opportunity of being present and making any statement or giving any evidence and producing witnesses on his behalf and examining any witnesses from whose evidence it appears that blame may be attributed to him.(4) A public notice that such investigation is taking place may be given by the Director-General in such manner as he thinks fit and every such public notice shall state that any person who may desire to make a representation concerning the circumstances or causes of the incident may do so in writing within the time specified in the notice.(5) The inquiry officer shall make a report to the Director-General stating all relevant facts with regard to the incident and his conclusions with regard to the causes of the incident and adding any observations and recommendations which he may think fit to make with a view to avoidance of similar incidents in future.(6) The Director-General shall forward the report of the inquiry officer to the Central Government with such comments as the Director-General may think fit to make and the Central Government may, at its discretion, make the whole or part of any such report public in such a manner as it may consider fit.77D. Powers of inquiry officer.- For the purpose of such investigation, an inquiry officer shall have power-(a) by summons under his hand to require the attendance of any person whom he thinks fit to call before him and examine for such purpose and to require answer or returns to any inquiries he thinks fit to make;(b) to require any such person to make and to sign a declaration regarding the true nature of the statements made by him;(c) to require and enforce the production of all books, papers, documents and articles which he may consider necessary for the investigation, and to retain any such books, papers, documents and articles until completion of the investigation:[*] [The word " and" omitted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009) ][Provided that the information, books, papers, documents and articles, including cockpit voice recordings and transcripts from such recordings shall not be made available for purposes other than the investigation of the incident, except for the purposes of the Right to Information Act, 2005 (22 of 2005);] [Inserted by G.S.R. 168(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](d) to have access to and examine any aircraft involved in the incident, the place where the incident occurred or any other place, the entry upon and examination of which appears to the inquiry officer necessary for purposes of investigation.] |
78. Licensing of aerodromes.
79. Qualifications of licensee.
- A license for an aerodrome shall not be granted to any person other than--80. Procedure for grant of license.
81. Aerodrome Manual.
82. Inspection.
83. Conditions governing the grant of license.
84. Period of validity of license.
- An aerodrome license may be granted for any period not exceeding twenty-four months, and on each occasion of renewal, may be renewed for any period not exceeding twenty four months.85. Public aerodromes.
- Every aerodrome which is licensed for public use or which is open to public use by aircraft registered in India upon payment of charges shall to the same extent and upon the same conditions, be open to use by aircraft possessing the nationality of any other contracting State. Every such aerodrome shall be open to use by any aircraft in the service of the Central Government.86. Tariff charges.
87. Fee.
| (a) | When the license is granted for private use | Rs. 1,00,000; |
| (b) | When the license is granted for public use | Rs. 5,00,000 up to runway length of 5,000 feet plus Rs.2,00,000 for every 1,000 feet or part thereof. |
88. [ Passenger Service Fee. [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014) ]
- The airport licensee may collect fees to be called the Passenger Service Fee from the embarking passengers at such rate as the Central Government may specify][The airport licencee shall utilise the fees so collected for the infrastructure and facilitation of the passengers:] [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)][Provided that the rate of fees in respect of major airports shall be as determined under clause (1) of sub-section (1) of section 13 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008)] [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)]88A. [ Aviation security fees. [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)]
88B. [ Regional Air Connectivity Fund. [Inserted by Notification No. G.S.R. 994 (E), dated 21.10.2016 (w.e.f. 23.3.1937).]
- The Central Government may establish the Regional Air Connectivity Fund for the purpose of providing viability gap funding to aircraft operators to promote regional air connectivity, or for any other purpose connected therewith, and the said fund shall be administered and utilised in the manner as may be specified by the Central Government.88C. Regional Air Connectivity Levy.
- In order to fund the Regional Air Connectivity Fund, the Central Government may impose a levy on scheduled flights being operated within India at such rates as the Central Government may notify from time to time having regard to the seating capacity of the aircraft used for the scheduled flights and the routes on which such flights are operated and the overall requirement of Regional Air Connectivity Fund.89. [ User development fees. [Substituted by Notification No. G.S.R. 757 (E)dated 14.10.2009 (w.e.f. 23.3.1937)]
- The licensee may -90. Entry into public aerodromes.
91. Prohibition of slaughtering and flaying of animals, depositing of rubbish and other polluted or obnoxious matter in the vicinity of aerodrome.
- No person shall slaughter or flay any animal or deposit or drop any rubbish, filth, garbage or any other polluted or obnoxious matter including such material from hotels, meat shops, fish shops and bone processing mills which attracts or is likely to attract vultures or other birds and animals within a radius of ten kilometers from the aerodrome reference point:Provided that the Director-General or Joint Director-General of Civil Aviation or Deputy Director-General of Civil Aviation, as the case may be, may, if he is satisfied that proper and adequate arrangements have been made by the owners of hotels, meat shops, fish shops and bone processing mills so as to prevent attraction of vultures or other birds and animals, having regard to the vicinity of place of slaughter from the aerodrome, arrangements for disposal or deposit of carcass, rubbish and other polluted and obnoxious matter, grant permission in writing for the purpose.92. Ground handling services.
- The licensee shall, while providing ground handling service by itself, shall ensure a competitive environment by allowing the airline operator at the airport to engage, without any restriction, any of the ground handling service provider, who are permitted by the Central Government to provide such services:Provided that such ground handling service provider shall be subject to the security clearance of the Central Government.]93.
-133[* * *] [Part XII (containing Rules 93 to 133) omitted by G.S.R. 1225, dated 15.10.1959. ][PART XII] [Inserted by Notification No. G.S.R. 64(E) dated 3.2.2012 (w.e.f. 23.3.1937)] PERSONNEL OF AIR TRAFFIC SERVICES93. Requirement of a licence for air traffic services personnel
94. Provision of Air Traffic Services at an aerodrome.
- The Director-General may direct an aerodrome operator to make provision for air traffic services, aerodrome flight information service or a means of two-way radio communication or any other service, as deemed fit in the interest of safety of aircraft operations.95. Licensing Authority.
96. Requirement for Radio Telephony Operator's Certificate.
- A Student Air Traffic Controller's or an Air Traffic Controller's License shall be valid only if the licence holder possesses a certificate or authorisation for operating the radio telephony equipment in accordance with the provisions of the Indian Telegraph Act, 1885 (13 of 1885) and rules made thereunder.97. Requirement of rating and unit endorsement.
98. Unit Training Plan.
- Every air traffic service unit shall prepare a Unit Training Plan, detailing the syllabus for on the job training, examination and procedures to meet the requirement for ratings as specified in Schedule III and obtain the approval of the licensing authority for the same.99. Fees and other charges.
| (i) | fortests and examination for licence and ratings | :Rs. 500/-per paper |
| (ii) | forissue of a Student Air Traffic Controller's Licence | :Rs.1,000/- |
| (iii) | forrenewal of a Student Air Traffic Controller's Licence | :Rs.500/- |
| (iv) | forissue or validation of a licence other than Student Air TrafficController's Licence or endorsement of a rating | :Rs.5,000/- |
| (v) | forrenewal of a licence other thanStudentAir Traffic Controller's Licence or a rating | :Rs.2,500/- |
| (vi) | forissue of duplicate Student Air Traffic Controller's Licence | :Rs.250/- |
| (vii) | forissue of duplicate licence other than Student Air TrafficController's Licence. | :Rs.500/- |
| (viii) | forIssue of duplicate result sheet of examination | :Rs.500/- |
100. Minimum educational qualification for holding a licence.
- No person shall be granted a licence under this Part unless he possesses the educational qualification as specified in Schedule III.101. Minimum age for holding a licence.
- The minimum age of a person who is otherwise qualified and to whom a licence may be granted shall be as specified in Schedule III.102. Maximum age limit for holding licence or rating.
- No person shall exercise the privileges of the licence granted under this Part after he has attained the age of sixty years.103. Medical standards.
| Explanation - | Forthe purposes of this sub-rule, "approved medicalauthority" means a medical authority approved by theDirector-General. |
104. Period of validity of licences and medical fitness assessment.
105. Licence not valid without valid medical fitness assessment.
- A licence granted under this Part shall not be valid unless it is accompanied by a valid medical fitness assessment and the holder shall not exercise the privileges of the licence in the absence of a valid medical fitness assessment.106. Decrease in medical fitness.
107. Maintenance of validity of ratings and endorsements.
108. Licence holder's obligation to notify change of unit.
- When a rating ceases to be valid for a unit or operational position, the holder of the licence shall forthwith inform the person-in-charge of the air traffic service of that place and shall not work in that position till such rating is revalidated.109. Disqualification from holding or obtaining a licence.
110. Renewal of expired licence or rating.
- If, on the date of application for renewal, the licence or rating has expired the applicant shall be required to undergo on the job training and qualify the examinations and skill assessment tests as may be specified by the Director-General to assess the applicant's competency to hold that licence or rating111. Proof of competency.
112. Tests, assessment and examination.
113. Use of radio call signs of air traffic services units.
- A licence holder using two-way radio communication shall not use or cause or permit to be used any call sign for a purpose other than the purpose for which that call sign has been notified.114. Approved training organization.
115. Record of experience and logging of on-watch period.
116. Watch duty time limitations.
- Every holder of a licence issued under this Part shall follow the watch duty time limitations specified by the Director-General.117. Aeronautical station operator.
- Every aeronautical station operator forming a part of Flight Information Service shall operate in accordance with the requirements specified by the Director-General.118. Validation of foreign licences.
118A. [ State employees. [Inserted by Notification No. G.S.R. 448(E), dated 1.5.2017 (w.e.f. 23.3.1937).]
- Nothing contained in rules 93 to 118 shall apply to employees of the Airports Authority of India, being State employees, and such employees may be engaged in provision of air traffic services without possessing an air traffic controller's licence, provided they meet the requirements laid down for this purpose in Annex 1 to the Convention.Explanation. - For the purpose of this rule, "State" means India as a signatory to the Convention.][PART XII-A] [Inserted by Notification No. G.S.R. 31(E), dated 14.1.2015 (w.e.f. 23.3.1937)] Aeronautical Telecommunication119. Certification of communication, navigation and surveillance equipment or air traffic management facilities.
120. Eligibility for grant of certificate.
- A certificate for communication, navigation, surveillance or air traffic management facilities to be established or used at an aeronautical telecommunication station in support of air traffic services or aircraft operation shall be granted -121. Procedure for grant of certificate.
122. Communication, navigation, surveillance or air traffic management facility manual.
123. Period of validity of Certificate.
- The Director-General may grant the certification of communication, navigation, surveillance or air traffic management facility at an aeronautical telecommunication station for a period not exceeding sixty months, and on each occasion may be renewed for any period not exceeding twenty four months.124. Fee.
| (A) | CommunicationFacility | Fee inrupees | |
| (i) | StandaloneVery High Frequency Transmitter or Receiver, Digital AutomaticTerminal Information System, High Frequency Transmitter orReceiver, Data Links (including standby frequency) in operation. | 50,000(50,000 upto five frequencies and 20,000 for each frequency) | |
| (ii) | AutomaticMessage Switching System Air Traffic Services Message HandlingSystem | 50,000 | |
| (iii) | Master ClockSystem | 15,000 | |
| (iv) | Stationsequipped with Voice Controlled Communication System with VeryHigh Frequency Transmitter/or Receiver, High FrequencyTransmitter/or Receiver, inter unit communication and otheraccessories for capacity :-(a) Up to 50 Controller workstations(b) for each additional work stations above 50 | 50,0005,000 | |
| (B) | NavigationSystems | ||
| (i) | Non-DirectionalBeacon or Locator, Marker | 50,000 | |
| (ii) | DistanceMeasuring Equipment | 50,000 | |
| (iii) | Very HighFrequency Omni-Range or Doppler Very High Frequency Omni -Range | 100,000 | |
| (iv) | InstrumentLanding System or Distance Measuring Equipment | 200,000 | |
| (v) | Co-located(VOR/DVOR/DME) Very high frequency omni range, | 125,000 | |
| (C) | SurveillanceFacility | ||
| (i) | AirportSurveillance Radar | 200,000 | |
| (ii) | Air RouteSurveillance Radar | 200,000 | |
| (iii) | MonopulseSurveillance Secondary Radar | 200,000 | |
| (iv) | SurfaceMovement Radar without multi-lateration | 200,000 | |
| (v) | AutomaticDependent Surveillance-Broadcast or Contact | 200,000 | |
| (D) | Airtraffic management facility | ||
| (i) | Air trafficmanagement automation system with facilities like Radar DataProcessing system, Flight Data Processing system, Automatic SelfBriefing System | 1,000,000 | |
| (ii) | AdvancedSurface Movement Guidance Control System (Surveillance andMulti-lateration components) | 3,00,000 | |
| (iii) | Ground BasedAugmentation System | 3,00,000 | |
| (iv) | SatelliteBased Augmentation System | 5,00,000 |
125. Conditions governing the grant of Certificate.
126. Notification on availability of facility.
- The person in charge of communication, navigation, surveillance or air traffic management facilities at an aeronautical telecommunication station shall notify type and availability of facility or any service which is available for use by air traffic services or aircraft operation and navigation in the manner specified by the Director-General.127. Information on the operational status of navigational aids.
- While a radio navigation aid is in operation, information on its operational status shall be made available by the holder of the certificate to the concerned Air Traffic Services unit giving the following details, namely:-128. Automatic recording of voice communications, signal and data.
129. Aeronautical telecommunication equipment calibration and check.
130. Time in air traffic services.
131. Protection of critical and sensitive areas.
- Any critical and sensitive area around an aeronautical facility required to be protected for the operational efficiency of the equipment, shall be :-132. Suspension, cancellation or withdrawal of a certificate.
133A. [ Directions by Director-General. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- [(1)] The Director-General may, through Notices to Airmen (NOTAMS), Aeronautical Information Publication, Aeronautical Information Circulars (AICs), Notices to Aircraft Owners and Maintenance Engineers and publication entitled [Civil Aviation Requirements] [Substituted by G.S.R. 80(E), dated 22.2.1993. ] issue special directions not inconsistent with the Aircraft Act, 1934 (22 of 1934) or these rules, relating to the operation, use, possession, maintenance or navigation of aircraft flying in or over India or of aircraft registered in India.]133B. [ Approved organizations. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
133BA. [ Acceptance of foreign approved organisation. [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]
133C. [ Fees. [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]
| (i) | fifty employees | :[Rs. 2,00,000/-] [Substituted '25,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).] |
| (ii) | more than fifty and upto two hundred employees | :[Rs. 4,00,000/-] [Substituted '50,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).] |
| (iii) | more than 200 employees | :[Rs. 8,00,000/-] [Substituted '1,00,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).] |
Part XIII – [AIR TRANSPORT SERVICES AND AERIAL WORK] [Substituted for the words "AIR TRANSPORT SERVICES" by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)]
134. [Scheduled Air Transport Services] [Substituted for the words "Air Transport Service" by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)].
- [(1) No person shall operate any scheduled air transport service from to in or across India except with the permission of the Central Government, granted under and in accordance with and subject to the provisions contained in Schedule XI:Provided that any person already permitted and operating scheduled air transport services before commencement of the Aircraft (Second Amendment) Rules, 1994, or any successor to such person under section 3 of the Air Corporation (Transfer of Undertaking and Repeal) Ordinance, 1994 (Ord. 4 of 1994), may continue operation of such services subject to the provisions of sub--rule (1-A).] [Substituted by G.S.R. 117(E), dated 25.2.1994. ][(1-A) The Central Government may, with a view to achieving better regulation of air transport services and taking into account the need for air transport services of different regions in the country, direct, by general or special order issued from time to time, that every operator operating any scheduled air transport service shall render service in accordance with the conditions specified in such order including any condition relating to their due compliance.] [Inserted by G.S.R. 117(E), dated 25.2.1994. ]134A. [ Non-Scheduled Air Transport Services. [Inserted by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)]
134B. Aerial Work.
- No operator shall undertake any aerial work unless he holds a valid Non-Scheduled Operator's Permit granted under sub-rule (2) of rule 134A.134C. Fees.
135. [ Tariff [* * *] [Substituted by G.S.R. 636(E), dated 22.9.2004 (w.e.f. 23.9.2004). ]
. - [(1) Every air transport undertaking operating in accordance with sub-rules (1) and (2) of rule 134, shall establish tariff having regard to all relevant factors, including the cost of operation, characteristics of service, reasonable profit and the generally prevailing tariff.] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ]140. [ Minimum requirements to be complied with by the operators. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- All aircraft owners and operators shall comply with the engineering, inspection and manual requirements contained in Part XIII-A and with the safety requirements in respect of air routes, aircraft and air-crew, as may be specified by the Director--General.]140A. [ Director-General's sanction to introduction of any new routes or alteration in any existing routes of scheduled air transport services. [Inserted by S.R.O. 768, dated 2.4.1955. ]
- Before operating a scheduled air transport service on a new route or making a substantial alteration in, or effecting the discontinuance of, any of the existing routes of such services, or introducing a new time-table for such service, the [operator] shall obtain the concurrence of the Director-General, in so far as such operation or, as the case may be, such discontinuance affects, or is likely to affect, the air route or aerodrome facilities, and give at least seven days' previous notice to the Director-General before the date proposed for the operation of the new route, or for the substantial alteration of an existing route or for the introduction of a new time-table or, as the case may be, for the discontinuance of an existing route.140B. Operations Manual.
140C. Route guides.
- All aircrafts [* * *] [Certain words omitted by G.S.R. 413, dated 4.8.2001. ] engaged in scheduled air transport services shall carry a Route Guide, which shall, in addition to any other relevant information, contain the following, that is to say-141. [ Duties of pilot-in-command. [Inserted by G.S.R. 1370, dated 4.6.1969. ]
153. [ Carriage of mails. [Substituted by S.R.O. 768, dated 2.4.1955. ]
- [Every operator engaged in scheduled air transport services shall carry such services] such mails as may, from time to time, be required to be carried from one place to another by the Director-General, Posts and Telegraphs, or any person authorised by him in this behalf.][PART XIII-A] [Part XIII-A (containing Rules 154, 155, 155-A) inserted by G.S.R. 1202, dated 23.7.1976. ] Engineering, Inspection And Manual Requirements-owners Or Operators154. [ Definitions. [Substituted by G.S.R. 1005, dated 19.11.1983. ]
155. Private aircraft owners.
155A. Operators.
Part XIV – General
156. [ Inspection. [Substituted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]
| 156. [ Inspection. [Substituted by G.S.R. 1202, dated 23.7.1976. ]- (1) Any person, authorised by the Director-General by general or special order in writing in this behalf, may--(a) at all reasonable times enter any place to which access is necessary for the purpose of exercising his powers or carrying out his duties under these rules;(b) at all times during working hours enter that portion of any organization, factory or place in which aircraft, aircraft components, items of equipment, materials are being designed, manufactured, overhauled, repaired, modified, assembled, tested, stored, and inspect any such organization, factory or place, aircraft component and items of equipment and drawings relating thereto;(c) at any time inspect any aircraft including a private aircraft which is required by these rules to be certified as airworthy or in respect of which a certificate of airworthiness is in force or has been suspended or deemed to be suspended;(d) [ enter, inspect and search any aircraft or any aviation facility, including air navigation serives, and also inspect any personnel, documents and records for the purpose of securing compliance with any of these rules or the provisions of the Aircraft Act, 1934 (22 of 1934).](2) Any person authorised by the Director-General to inspect under sub-rule (1) shall advise the owner or operator of the aircraft and the organization in the method of inspection, manufacture and maintenance of aircraft.](3) [ The owner or operator of the aircraft, organization or air navigation facility shall allow the person so authorised, access any part of the aircraft, organization or air navigation facility including equipment, records, documents and personnel and shall co-operate in conducting the activities referred in sub-rule (1).] [Inserted by G.S.R. 812(E), dated 21.11.2008 (w.e.f. 21.11.2008). ] |