Drone (Amendment) Rules, 2022

[11 February 2022]

G.S.R. 108(E).-In exercise of the powers conferred by section 5, sub-section 2 of section 10 and sections 10A, 10B and 12A of the Aircraft Act, 1934 (22 of 1934), and after dispensing with the condition of previous publication in the public interest as required under the proviso to section 14 thereof, the Central Government hereby makes the following rules to amend the Drone Rules, 2021, namely:-

Rule - 1.

(1)     These rules may be called the Drone (Amendment) Rules, 2022.

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

Rule - 2.

In rule 3 of the Drone Rules, 2021 (hereinafter referred to as the said rules), in sub-rule (1), for clause (t), the following clause shall be substituted, namely.

?(t) "Remote Pilot Certificate" means the certificate issued by an authorised remote pilot training organisation to any individual under rule 34;.

Rule - 3.

In rule 16 of the said rules, in sub-rule (1), for the words "within a period of thirty-one days falling after the said date", the words, figures and letters "on or before the thirty-first day of March, 2022," shall be substituted.

Rule - 4.

In Part VI of the said rules, for the heading occurring under that Part, the heading "REMOTE PILOT CERTIFICATE" shall be substituted and for the word "licence" wherever it occurs, the word "certificate" shall be substituted.

Rule - 5.

In Parts VII, VIII and Part XII of the said rules, for the word "licence" wherever it occurs, the word "certificate" shall be substituted.

Rule - 6.

In rule 34 of the said rules, sub-rule (4) shall be omitted.

Rule - 7.

In rule 35 of the said rules, in clause (c), for the words "Director General", the words "authorized remote pilot training organization" shall be substituted.

Rule - 8.

In rule 53 of the said rules, the word "licence" shall be omitted.

Rule - 9.

In Forms D-1 and D-2 of the said rules, in Part B, after serial number 15 and before Part C, the following Note shall be inserted, namely.

"Note.- Serial numbers 10, 11 and DIN in serial number 12 shall not apply to any Ministry, Department, police force or institution under the control of the Central Government or State Government.".

Rule - 10.

In Form D-3 of the said rules, in Part C, after serial number 28 and before Part D, the following Note shall be inserted, namely.

"Note.- Serial numbers 23, 24 and DIN in serial number 25 shall not apply to any Ministry, Department, police force or institution under the control of the Central Government or State Government.".

Rule - 11.

In Form D-4 of the said rules, in the heading, for the word "LICENCE", the word "CERTIFICATE" shall be substituted.

Rule - 12.

In Form D-5 of the said rules, in Part B, after serial number 15 and before Part C, the following Note shall be inserted, namely.

"Note.- Serial numbers 10, 11 and DIN in serial number 12 shall not apply to any Ministry, Department, police force or institution under the control of the Central Government or State Government.".