133A. [ Directions by Director-General. [Substituted by G.S.R. 1202, dated 23.7.1976.]
- [(1)] The Director-General may, through Notices to Airmen (NOTAMS), Aeronautical Information Publication, Aeronautical Information Circulars (AICs), Notices to Aircraft Owners and Maintenance Engineers and publication entitled [Civil Aviation Requirements] [Substituted by G.S.R. 80(E), dated 22.2.1993.] issue special directions not inconsistent with the Aircraft Act, 1934 (22 of 1934) or these rules, relating to the [operation, manufacture] [Substituted for 'operation' by Notification No. G.S.R. 253(E), dated 01.04.2022 (w.e.f. 23.03.1937).], use, possession, maintenance or navigation of aircraft flying in or over India or of aircraft registered in India.](2)[ The Civil Aviation Requirement under sub-rule (1) shall be issued after placing the draft on the website of the Directorate General of Civil Aviation for a period of thirty days for inviting objections and suggestions [or reduce the period for submitting such objections and suggestions] [Rule 133-A renumbered as sub-Rule (1) thereof and sub-Rule (2) inserted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008)..] from all persons likely to be affected thereby:Provided the Director-General may, in the public, interest and by order in writing, dispense with the requirement of inviting such objections and suggestions.](3)[ Every direction issued under sub-rule (1) shall be complied with by the person or persons to whom such direction is issued.] [Inserted by G.S.R. 167(E), dated 13.3.2009 (w.e.f. 13.3.2009).](4)[ The Director-General may, by general or special order in writing, exempt any aircraft or class of aircraft or any person or class of persons from the operation of the directions given in the publication entitled 'Civil Aviation Requirements' under this rule, either wholly or partially, subject to such conditions, if any, as may be specified in such order.] [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).][PART XII-C] [Inserted by G.S.R. 1202, dated 23.7.1976.] Engineering, Inspection And Normal Requirements For Organisations Other Than Operators
