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Union of India - Section

Section 87 in Aircraft Rules, 1937

87. Fee.

(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.
(2)The fee chargeable for renewal of license of an aerodrome shall be fifty per cent. of the fee chargeable for the grant of the license.
(3)[ The fee shall be paid electronically in the manner as specified by the Director-General.] [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]