. - [(1) Every air transport undertaking operating in accordance with sub-rules (1) and (2) of rule 134, shall establish tariff having regard to all relevant factors, including the cost of operation, characteristics of service, reasonable profit and the generally prevailing tariff.] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ](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). ](3)Every [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ] shall maintain all records relating to tariff established by him under sub-rule (1) in such manner and in such form as may be specified by the Director-General, and on demand by the Director-General shall produce such records before the Director-General for inspection.(4)Where the Director-General is satisfied that any [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ] has established excessive or predatory tariff under sub-rule (1) or has indulged in oligopolistic practice, he may, by order, issue directions to such [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ](5)Every direction issued under sub-rule (4) shall be complied with by such [air transport undertaking] [Substituted by G.S.R. 254(E), dated 16.4.2009 (w.e.f. 16.4.2009). ].][135A-135C. [Rules 135-A, 135-B and 135-C omitted by G.S.R. 636(E), dated 22.9.2004 (w.e.f. 23.9.2004). ]* * *][135D-139A. [Rules 135-D, 135-E, 135-F, 136, 137, 138, 139 and 139-A omitted by S.R.O. 768, dated 2.4.1955.]* * *]
