[27th
September 2023] 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:- (1)
These rules may be called the Drone
(Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. In Form D-4 annexed to the
Drone Rules, 2021, under Part A relating to details of individual, for the
entry against Serial number 5, the following entries shall be substituted,
namely :- "5.
Indian Passport Number or government
issued proof of identity and government issued proof of address i.e., a Voters
ID card, Ration Card or Driving License".Drone
(Amendment) Rules, 2023