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Union of India - Section

Section 35 in Aircraft Rules, 1937

35. [ Registration fees. [Substituted by G.S.R. 194, dated 1.2.1980 as corrected by G.S.R. 540, dated 26.4.1990.]

- [(1) The following fee shall be payable in respect of a certificate of registration for an aircraft having maximum permissible take-off weight:--
(i) of 15,000 kilograms or less : Rs. 20,000/-
(ii) exceeding 15,000 kilograms, for every 1,000 kilograms or partthereof : Rs. 5,000/-
Note. - For the purpose of this sub-rule, the maximum take-off weight shall be as indicated in the Flight Manual of the aircraft.]
(2)Where the original certificate of registration is lost or destroyed, a duplicate thereof may be issued on payment of [ten percent of the fee payable under sub-rule (1)] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006).].
(3)[ A temporary certificate of registration referred to in rule 32, may be issued on payment of twenty-five percent of the fee payable under sub-rule (1).] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006).][(3-A) The certificate of registration may be renewed on payment of fifty percent of the fee payable under sub-rule (1).] [Inserted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006).]
(3B)[ A fee of rupees ten thousand shall be payable for reserving a registration mark and such reservation may further be extended on payment of ten thousand rupees at a time.] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(4)[ The fee shall be paid electronically in the manner as specified by the Director-General.] [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]] [Substituted by G.S.R. 404(E), dated 14.7.1997.]