Section 13(2) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(2)[ The Civil Aviation Requirements 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 from all persons likely to be affected thereby:Provided that the Director-General may, in public interest and by order in writing, dispense with the requirement of inviting such objections and suggestions.
