Section 20 in The Bharatiya Vayuyan Adhiniyam, 2024
20. Power of Central Government to exempt certain aircraft-
The Central Government may, by notification in the Official Gazette, and for the reasons provided therein, exempt from all or any of the provisions of this Act or the rules made thereunder, any aircraft or class of aircraft and any person or class of persons, or may direct that such provisions shall apply to such aircraft or persons subject to such modifications as may be specified in the notification.
