(2)Every [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009).] shall cause to be published the tariff established by him under sub-rule (1) in his website or two daily newspapers, and shall display such tariff in a conspicuous part of his office and in the office of his agent, if any.[(2-A) The tariff to be published under sub-rule (2) or advertised in any other way shall show the following particulars, namely:--(a)the total amount payable by a passenger; and(b)a complete break-up of the total amount, indicating the fare, tax, fees or any other charge, if any, separately.Explanation.-For the purposes of this sub-rule,-(a)tax means the amount payable to the Government; and(b)fees means the amount payable to the service providers for provision of any service or facility to the passengers.(2-B) The particulars mentioned in sub-rule (2-A) shall also be mentioned in the passenger ticket.] [Inserted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009).]
