134. [Scheduled Air Transport Services] [Substituted for the words "Air Transport Service" by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)].
- [(1) No person shall operate any scheduled air transport service from to in or across India except with the permission of the Central Government, granted under and in accordance with and subject to the provisions contained in Schedule XI:Provided that any person already permitted and operating scheduled air transport services before commencement of the Aircraft (Second Amendment) Rules, 1994, or any successor to such person under section 3 of the Air Corporation (Transfer of Undertaking and Repeal) Ordinance, 1994 (Ord. 4 of 1994), may continue operation of such services subject to the provisions of sub--rule (1-A).] [Substituted by G.S.R. 117(E), dated 25.2.1994. ][(1-A) The Central Government may, with a view to achieving better regulation of air transport services and taking into account the need for air transport services of different regions in the country, direct, by general or special order issued from time to time, that every operator operating any scheduled air transport service shall render service in accordance with the conditions specified in such order including any condition relating to their due compliance.] [Inserted by G.S.R. 117(E), dated 25.2.1994. ](2)The Central Government may permit any air transport undertaking of which the principal place of business is in any country outside India to operate [a scheduled air transport service] [Substituted for the words "an air transport service" by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)] from, to or across India in accordance with the terms of any agreement for the time being in force between the Government of India and the Government of that country, or, where there is no such agreement, of a temporary authorisation by the Government of India.(3)[***] [Omitted by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)]
