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AIRCRAFT (FIRST AMENDMENT) RULES, 2020

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Preamble - AIRCRAFT (FIRST AMENDMENT) RULES, 2020

AIRCRAFT (FIRST AMENDMENT) RULES, 2020

PREAMBLE

Whereas, the draft of certain rules further to amend the Aircraft Rules, 1937, was published as required by section 14 of the Aircraft Act, 1934 (22 of 1934), vide notification of the Government of India in the Ministry of Civil Aviation, number G.S.R. 680(E), dated the 17th September, 2019, in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), inviting objections and suggestions from all persons likely to be affected thereby, before the expiry of a period of thirty days from the date on which copies of the Gazette of India in which the said notification was published were made available to public;

And whereas, copies of the Gazette containing the said notification were made available to the public on the 21st September, 2019;

And whereas, the objections and suggestions received from the public in respect of the draft rules within the period specified have been duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by section 5 of the Aircraft Act, 1934 (22 of 1934) the Central Government hereby makes the following rules further to amend the Aircraft Rules, 1937, namely: -

Rule 1 - Short title and commencement

(1) These rules may be called the Aircraft (First Amendment) Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

Rule 2 - RULE 2

In the Aircraft Rules, 1937, in Schedule II, -

(A) in Section M, in paragraph 1, in clause (e), -

(a) the words "of which not less than one hundred fifty hours flight time shall be in the preceding twelve months" shall be omitted;

(b) in sub-clause (i), -

(I) for the words "five hundred", the words "two hundred and fifty" shall be substituted;

(II) for the words "two hundred", the words "one hundred" shall be substituted;

(c) in sub-clause (ii), for the words "one thousand", the words "five hundred" shall be substituted;

(d) in sub-clause (iv), for the words "one hundred", the words "seventy five" shall be substituted;

(e) in sub-clause (v), for the word "ten", the word "twenty" shall be substituted;

(B) in Section N, in paragraph 1, in clause (e), -

(a) the words "of which not less than one hundred hours shall be in the preceding twelve months" shall be omitted;

(b) in sub-clause (v), for the word "ten", the word "fifteen" shall be substituted.