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Union of India - Section

Section 48 in Aircraft Rules, 1937

48. [ Fees and other charges. [Substituted by G.S.R. 1238, dated 8.9.1962.]

- [(1) The following fee shall be payable for the issue, renewal and validation of licenses and rating or the issue of duplicate licenses and for the tests and examinations for such licenses and ratings:--
(i) for tests and examinations for licenses and rating Rs. 500 per paper
(ii) for issue or validation of a license or rating for Student Pilot's License and Glider Pilot's License Rs. 1,000
(iii) for renewal of a license or rating for Student Pilot's Pilot's License and Glider Pilot's License Rs. 500
(iv) for issue or validation of a license or rating other than Student Pilot's License and Glider Pilot's License Rs. 5,000
(v) for renewal of a license or rating other than Student Pilot's License and Glider Pilot's License Rs. 2,500
(vi) for issue of duplicate Student Pilot's License and Glider Pilot's License Rs. 250
(vii) for issue of duplicate license or rating other than Student Pilot's License and Glider Pilot License Rs. 500
(viii) For issue of duplicate result sheet of examination Rs. 500
(ix) [[Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]| Where the examination is conducted online: Rs 2500 per paper[Inserted by Notification No. GSR 213 (E) dated 5.4.2013 (w.e.f. 23.3.1937)]|- (x) Where the examination is conducted online on demand : Rs. 5000 per paper]
(2)[ For all flying tests, the candidate or operator, as the case may be, shall be required to provide the aircraft or flight simulator and bear all charges in this respect, and if a Government Examiner is carried on board during the flying test or standardisation check, the following fee shall be payable to the Central Government, namely: -] [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(i) for a single-engine aircraft Rs. 5,000
(ii) for a multi-engine aircraft with maximum permissible take-off weight below 5,700 kilograms Rs. 10,000
(iii) for a multi-engine aircraft with maximum permissible take-off weight of 5, 700 kilograms and above upto 50, 000 kilograms Rs. 50, 000
(iv) for a multi-engine aircraft with maximum permissible take-off weight above 50,000 kilograms Rs. 1,00,000]
(2A)[ For Approval or Renewal of Check Pilots or Examiners, the following fee shall be payable, namely: -
(i)Approval of Check Pilots or Examiners: Rs. 10,000/-
(ii)Renewal of Check Pilots or Examiners: Rs. 5,000/-
(2AA)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).]
(3)The fees (or the medical examinations conducted by the official Medical Board shall be paid in the manner as prescribed and notified by the Director--General.
(4)Every application for technical examination or the issue, validation, renewal or re-validation of licenses and ratings or the issue of duplicate license and ratings shall be paid in the manner prescribed and notified by the Director--General.
(5)When in any case the license or rating is not issued, validated, renewed or re-validated or a duplicate license or rating is not issued, the Central Government may order the refund to the applicant of a proportionate part of the sum paid as fees.]