Section 1162 in The Foreign Aircraft (Exemption From Taxes And Duties On Fuel And Lubricants) Act, 2000
1162.
[11th June, 2002]An Act to implement Agreements entered into by India with other countries in pursuance of the Convention on International Civil Aviation opened for signatures at Chicago on the 7th December, 1944.WHEREAS a Convention on International Civil Aviation was signed by India on the 7th December, 1944;AND WHEREAS India, having signed the said Convention, entered into Agreements with the parties to the said Convention to exempt the taxes and duties on fuel and lubricants supplied in India to the aircraft of the contracting parties.BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows :-
