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Union of India - Section

Section 48 in The Aircraft Rules, 1937

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)]
(2)For all flying tests, the candidate shall be required to provide the aircraft and bear all charges in respect of the flight, and if a Government Examiner is carried on board during the flying test, the following fee shall be payable to the Central Government namely:--
(i) for a single-engine aircraft Rs. 5,000
(ii) for a multi-engine aircraft with maximum permissible take-off weight below 5,700 kilograms Rs. 10,000
(iii) for a multi-engine aircraft with maximum permissible take-off weight of 5, 700 kilograms and above upto 50, 000 kilograms Rs. 50, 000
(iv) for a multi-engine aircraft with maximum permissible take-off weight above 50,000 kilograms Rs. 1,00,000]
[(2-A) The fee shall be paid by crossed Indian Postal Order or Demand Draft drawn in favour of the Pay and Accounts Office, Director-General of Civil Aviation, Ministry of Civil Aviation, New Delhi] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]
(3)The fees (or the medical examinations conducted by the official Medical Board shall be paid in the manner as prescribed and notified by the Director--General.
(4)Every application for technical examination or the issue, validation, renewal or re-validation of licenses and ratings or the issue of duplicate license and ratings shall be paid in the manner prescribed and notified by the Director--General.
(5)When in any case the license or rating is not issued, validated, renewed or re-validated or a duplicate license or rating is not issued, the Central Government may order the refund to the applicant of a proportionate part of the sum paid as fees.]