(2)[ The Civil Aviation Requirement under sub-rule (1) shall be issued after placing the draft on the website of the Directorate General of Civil Aviation for a period of thirty days for inviting objections and suggestions [or reduce the period for submitting such objections and suggestions] [Rule 133-A renumbered as sub-Rule (1) thereof and sub-Rule (2) inserted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008)..] from all persons likely to be affected thereby:Provided the Director-General may, in the public, interest and by order in writing, dispense with the requirement of inviting such objections and suggestions.]
