(1)[No aerodrome other than a defence aerodrome] [Substituted by Notification No. G.S.R. 977 (E), dated 5.10.2016 (w.e.f. 23.3.1937).] shall be used as a regular place of landing and departure by a Scheduled air transport service or for a series of landings and departures by any aircraft carrying passengers or cargo for hire or reward unless--(a)it has been licensed for the purpose, and save in accordance with the conditions prescribed in such license; or(b)it has been approved by the Director-General, subject to such conditions as he may deem fit, for the purpose of operation of flights in the event of national or international crisis, natural calamities, emergencies or otherwise requiring such flights to carry material goods for relief purposes, or for giving joyrides for hire or reward:Provided that any person already permitted and operating scheduled air transport services to an aerodrome before the commencement of the Aircraft (4th Amendment) Rules, 2004 may continue operation of such services till such person obtains the license from the Director-General by the date to be notified by the Central Government.(1A)[ A defence aerodrome shall not be used as a regular place of landing and departure by a scheduled air transport service, unless it has been certified as per the requirements specified by the Director-General:Provided that nothing contained in this sub-rule shall apply to a defence aerodrome, for such a period as may be notified by the Central Government in the Official Gazette, if such scheduled air transport services are already operating to that aerodrome on the date of commencement of the Aircraft (Fourth Amendment) Rules, 2016.] [Inserted by Notification No. G.S.R. 977 (E), dated 5.10.2016 (w.e.f. 23.3.1937).](2)An aerodrome shall be licensed by the Central Government in one of the following categories, namely:--(a)for public use;(b)for private use, that is to say, for use by the licensee and by individuals specifically authorised by the licensee.(3)An aerodrome may be licensed for all types of aircraft or for certain specified types or classes of aircraft and the license may specify the conditions on which the aerodrome may be used.(4)No person shall operate or cause to be operated any flight from a temporary aerodrome or an aerodrome which has not been licensed or approved, as the case may be, under these rules unless it meets the minimum safety requirements laid down by the Director-General.
