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Union of India - Section

Section 99 in The Aircraft Rules, 1937

99. Fees and other charges.

(1)The candidate who applies for the licence, its renewal, validation and ratings or the issue of duplicate licence and for the test and examination for such licence and ratings shall pay the following fees, namely-
(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/-
(2)The applicant shall be required to bear all charges in respect of the assessment, if any, and if a government examiner is associated during the assessment, a fee of ten thousand rupees shall be payable for each assessment.
(3)The fee shall be paid by crossed Indian Postal Order or Demand Draft drawn in favOur of the Pay and the Accounts Office, Director General of Civil Aviation Ministry of Civil Aviation, New Delhi.
(4)When in any case the licence or rating is not issued, validated or renewed or a duplicate licence or rating is not issued, the Central Government may order the refund to the applicant of a proportionate part of the sum pa id a s fees, or adjust the amount to be refunded against fees required to be paid by the candidate for a future examination.