Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 133C in The Aircraft Rules, 1937

133C. [ Fees. [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006). ]

(1)The following fee shall be payable for any inspection, examination or test to be conducted for grant of approval under rule 133-B, in respect of an organization having--
(i) fifty employees :[Rs. 2,00,000/-] [Substituted '25,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]
(ii) more than fifty and upto two hundred employees :[Rs. 4,00,000/-] [Substituted '50,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]
(iii) more than 200 employees :[Rs. 8,00,000/-] [Substituted '1,00,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]
(2)[ The fee for renewal or extension of scope of approval under rule 133B or acceptance of approval or extension of acceptance under rule 133BA shall be fifty per cent. of the fee payable under sub-rule (1).] [Substituted by G.S.R. 1005, dated 19.11.1983. ][(2-A) An additional amount of [two lakhs fifty thousand rupees or cost of travel including per diem, whichever is higher] [Inserted by Notification No. G.S.R. 745 (E) dated 12.10.2009 (w.e.f. 23.3.1937) ] shall be payable if the inspection, examination or test mentioned in sub-rule (1) is required to be carried out at any place outside India.]
(2B)[ An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if inspection, audit or surveillance in respect of acceptance of approval or extension of acceptance under rule 133BA is required to be carried out at any place outside India.] [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]
(3)No fee shall be charged from an organization or person under this rule for storage, distribution and supply of aircraft fuel, lubricants and similar other products intended to be used for its own aircraft.
(4)[ The fee shall be paid in the manner specified by the Director-General.] [Substituted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]