Section 87(1) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 87] [Entire Act]

(1)The fee chargeable for the grant of a license for an aerodrome shall be--

(a)	When the license is granted for private use	Rs. 1,00,000;
(b)	When the license is granted for public use	Rs. 5,00,000 up to runway length of 5,000 feet plus Rs.2,00,000 for every 1,000 feet or part thereof.

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