(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.
