[19 February 2021] No.
Tourism-F(6)-3/2001-IV.-In exercise of powers conferred by section 64 of the
Himachal Pradesh Tourism Development and Registration Act, 2002 (Act No.15 of
2002), the Governor of Himachal Pradesh proposes to repeal the Himachal Pradesh
Aero Sports Rules, 2004 and make new rules, viz., Himachal Pradesh Aero Sports
Rules, 2021 and the same are hereby published in the Rajpatra (e-Gazette),
Himachal Pradesh for the information of general public; Any interested
person who has any objection (s) or suggestion(s) with regard to these rules,
may send the same to the Secretary (Tourism & CA) to the Government of
Himachal Pradesh or Director of Tourism & CA, H.P. within a period of
thirty days from the date of publication of the said draft rules in the
Rajpatra (e-gazette), Himachal Pradesh; The objection (s)
or suggestion (s), if any, received within the period specified above shall be
taken into consideration by the State Government before finalizing the said
draft rules, namely:- CHAPTER-II (1) These rules may be called the Himachal
Pradesh Aero Sports Rules, 2021. (2) They shall come into force from the date of
publication in the Rajpatra (e-Gazette), Himachal Pradesh. (1) In these rules,
unless there is anything repugnant to the subject or context.- (a)
"Act" means the Himachal Pradesh Tourism Development and
Registration Act, 2002 (Act No.15 of 2002) ; (b)
"air raft" means any equipment/ contraption (paraglider,
handglider, paramotor etc.) used for being air borne; (c)
"Association" means a society registered under the Himachal
Pradesh Cooperative Societies Act, 1968 or the Himachal Pradesh Societies
Registration Act, 2006; (d)
"crew member" means the person who conducts the aero sports
operation including the tandem pilots accompanying the operations; (e)
"Hang Glider" means an air raft which has delta wings that
has a fabric aerofoil with an aluminum frame and inserts; (f) "operator" means an Adventure
Sports Operator who is registered as such (g)
under the Act for carrying out or engaged in or offering to engage the
Aero Sports on commercial basis i.e. for the purpose of training, recreation or
sport; (h)
"operation" means a aero sport trip to be under taken or
undertaken under these rules; (i)
"Paraglider" is an air raft/ glider that achieves its
aerofoil structure without any solid reinforcement from RAM air pressure
between two layers of fabric; (j)
"Paramotor" is a paraglider or dedicated paramotor wing with
reflex foil design which is powered by sub 350cc engine unless it has torque
cancelling technology and can be launched with trike / quad or on foot; (k)
"Participant" means the person(s) who participates in an
operation; (l)
"Regulatory Committee" means committee constituted by State
Government under rule 8; (m)
"Season" for the purpose of these rules means the timing
will be as decided by the technical committee after considering the weather
conditions and they will notify it from time to time; (n)
"Site" means location approved by the Technical Committee
for the conduct of Aero Sport activities; (o)
"Solo Pilot" means a person who has done a paragliding
course from Atal Bihari Vajpayee Institute of Mountaineering and Allied Sports
Manali or has a valid licence recognized by a country /association i.e. (BHPA
[British Hang Gliding and Paragliding Association]/ USHGA [US Hang Gliding and
Paragliding Association]/ FAI/ APPI [Federal Aeronautical International/ Association
of Paragliding Pilots & Instructors]) ; (p)
"Tandem" means Aero Sport activity involving 2 people (one
pilot and one passenger) on 1 air raft; (q)
"Tandem pilot" means a person holding Certificate of
Registration & Licence under these rules for safe operation of Aero Sport ; (r)
"Technical Committee" means committee constituted by State
Government under rule 6; and (s)
"Valid Licence" means a licence issued by a country/
association i.e. (BHPA [British Hang Gliding and Paragliding Association]/
USHGA [US Hang Gliding and Paragliding Association]/ FAI/ APPI [Federal
Aeronautical International/ Association of Paragliding Pilots &
Instructors]). Whoever issues this license should have a qualification of being
an instructor/ master instructor from the institutions referred to above. (2) words and
expressions used in these rules but not defined shall have the same meaning as
assigned to them in the Act. REGISTRATION (1) Applications for
Aero Sports Operations during the ensuing season shall be received in the
office of District or Assistant Tourism Development Officer, as the case may
be, from the operators from 1st November to 1st March and 1st June
to 16th August respectively every year. The concerned District Tourism
Development Officer/ Assistant Tourism Development Officer, as the case may be,
shall scrutinize these applications initially and put up the same before the
Technical Committee which shall hold the meeting before 15th of April and 15th
of September respectively every year and fix date, time and venue for the
scrutiny/inspection of the documents, equipments, conducting practical tests
(both viva voce and flying) of Tandem Pilots and final approval by giving at
least 15 days clear notice to all the operators. (2) No Operator shall
be permitted to operate aero sports activities in the middle of the season. All
operators shall follow the procedure as laid down in sub-rule (1). (3) The Operator(s)
or association(s), as the case may be, who have local office prior to
registration, shall be registered with the Tourism Department, Himachal
Pradesh. (1) An Operator
intending to operate aero sports shall apply for registration to the concerned
District Tourism Development Officer or Assistant Tourism Development Officer,
as the case may be, along with a bank demand draft of Rs. 10,000/- drawable in
favour of concerned District Tourism Development Officer or Assistant Tourism
Development Officer, as the case may be. The District Tourism Development
Officer or Assistant Tourism Development Officer, as the case may be, shall
issue a certificate of registration to the concerned operator after the
approval of the Technical Committee. (2) The registration
so made shall be valid for a period of three years from the date of issue. (3) No person other
than a operator registered for carrying out the aero sports operations shall be
permitted to carry out any operation either directly or through his employees
unless the Technical Committee is satisfied that the Operator has all the
equipments and he fulfills other requirements under these rules and his
proposal has been duly approved/cleared by the said Committee. (4) No Operator shall
be permitted to undertake aero sport activities unless he has trained and
qualified Tandem Pilots with experience as specified in these rules, recorded
through the Digital Logbook with the name of the pilot in Aero Sports with good
track record. (5) Additional
Qualifications: The Operator should have following additional qualifications:- a.
The applicant should be an Indian citizen. b.
The applicant should be minimum 10th Class Pass. c.
The operator should have attained 21 years of age. d.
The Operator shall ensure that the Tandem Pilots are made to wear a
dress as approved by the respective District Aero Club/DTDO with Licence Number
being displayed prominently. However, the specifications of the dress would be
decided after the consultation with associations at the District Level from
respective areas. e.
The Applicant should have advanced practical/ technical knowledge of
aero sport which may be tested through a test as may be determined by the
Technical Committee. f.
The Operator should have a valid third party liability insurance of
Rupees Ten Lakh for covering the proposed aero sport activities including
rescue for both pilot and the participant. (1) Any person who
intends to participate in Aero sports activities as Solo Pilot having valid
license will apply for permission to concerned District Tourism Development
Officer or Assistant Tourism Development Officer, as the case may be at least
one month prior to the date proposed for the event/ activity which shall be
issued for a period of three months. (2) A person
intending to participate in an aero sports operation as an Tandem Pilot may
make an application to the concerned District Tourism Development Officer or
Assistant Tourism Development Officer, as the case may be, along with a demand
draft of Rs. 2000/- payable in favour of District Tourism Development Officer
or Assistant Tourism Development Officer, as the case may be, who, on being
satisfied that the person applying for registration fulfills the requisite
qualification and standard for registration and thereafter with the approval of
Technical Committee, shall issue a certificate of registration for a period of
three years. (3) Additional
Qualification of Tandem Pilot.- The Tandem Pilot should have following
additional qualifications:- a.
The applicant
should be an Indian citizen. b.
The Tandem Pilot
should be minimum 12th class pass. c.
c.The Tandem
Pilot should have attained 21 years of age. d.
Pilots must have
minimum P4 level training as a Solo Pilot similar from Atal Bihari Vajpayee
Institute of Mountaineering and Allied Sports (BVIMAS) or any other association
i.e. (BHPA [British Hand Gliding and Paragliding Association]/USHGA [US Hang
Gliding and Paragliding Association]/FAI/APPI [Federal Aeronautical
International/Association of Paragliding Pilots & Instructors]), achieved
100 hours of Solo Flying and minimum 35 km xc flight. e. 50 non commercial
flights as sports tandem pilot before converting to commercial flying. e.
The Tandem Pilots
should be First Aid/ CPR certified. f.
The records
submitted by the Tandem Pilot should be on the basis of Digital log book proof
with name. g.
The Tandem Pilot
should have advanced practical/ technical knowledge of the sport which may be
tested through a test as may be determined by theTechnical Committee. h.
The Tandem Pilot
should have medically fit (who shall also undergo yearly medical checkup in a
Government registered medical institution) and have an appropriate medical
certificate and valid insurance of Rupees Five Lakh covering aero sport
activity. i.
The Tandem Pilot
should have completed an SIV (Simulation during FlightsParagliding Safety
Course) before applying for a Tandem license. However, the Tandem Pilots
already registered with the Department of Tourism, will have to complete the
SIV training within 02 years from the day these rules come into force. j.
Technical
Committee shall reserve the right to qualify pilots based on their
international licence which may certify them. Only licences recognized by a
country/ association (BHPA [British Hang Gliding and Paragliding Association]/
USHGA [US Hang Gliding and Paragliding Association]/ FAI/APPI [Federal
Aeronautical International/Association of Paragliding Pilots & Instructors])
shall be accepted as a valid licence. k.
The Tandem Pilots
who are already working in this field with technical qualification mentioned in
clause (3) (c, d & e) and are not having required educational
qualifications as per clause (3) (b), the condition of educational
qualification will not be mandatory for them. l.
The Tandem Pilot
should be certified by any recognized National Level Association/ Institution
who then will have to appear before the Technical Committee to get a valid
registration. The State
Government shall, by notification constitute a Technical Committee having
jurisdiction over the whole of the State of Himachal Pradesh consisting of the
following members, namely:- 1.
Commissioner-cum-Director,
Tourism Chairman; 2.
Director, Atal Bihari Vajpayee Institute of Vice Chairman;
Mountaineering & Allied Sports (ABVIMAS), Manali 3.
Representative of
State Aero Sports Association Member; 4.
Representative of ABVIMAS who is an Instructor in flying Member; 5.
Chief Medical Officer or his representative of the Member; concerned
District 6.
03 members from the Distt. Level Association to be Member; nominated
by the Govt. 7.
Conservator of
Forests of the concerned Area or Member; his representative. 8.
Any 05 registered Pilots nominated by the Govt. Member; and 9.
District Tourism Development Officer/Assistant Member -Secretary.
Tourism Development Officer of the concerned Districts. The Technical
Committee shall meet at least twice a year i.e. before 15th April and 15th
September respectively every year. The committee shall perform the following
functions, namely:- (a) To inspect and
certify the equipments manufactured and homologated by an internationally recognized
Certification Authority or Federation Aeronotique Internationally/ EN (The
European Committee for Standardization)/ SHV (Swiss Hang Gliding and
Paragliding Association)/ DHV (Deutscher Hangegleiter Verband)/ AFNOR (French
Association of Normalization) with the operator from safety point of view as
per Rule 3. (b) That every air
raft used in the aero sports shall have a proper bill of import of equipment.
In case of second hand air raft, then the certification of its airworthiness
issued by the original manufacturer shall not be older than six months from the
date of import. (c) That for the
Paramotor, the motor, trike/ quad should be from a well known company. (d) To scrutinize the
bio-data of the Operators/ Tandem Pilots. To conduct their tests (viva voce
& flying) in order to ascertain their expertise for registration as
Operator/ Tandem Pilot and for the issuance of commercial licence to the
Operator/ Tandem Pilots. The Technical Committee shall see and examine the
following :- (i) All applications
(including new application) and their renewals for seeking aero sports flying
licence. (ii) Insurance of the
Paragliding Pilots and valid third party liability insurance by Operator. (iii) Airworthiness
checks will be performed on the following equipment:- (iv) Paraglider
(porosity check and lines stretch of gliders); (v) Other air rafts; (vi) Harness-pilot and
passenger; d. Reserve parachute ; (vii) Other equipments
in accordance with the international standard; and f. Safety measures as per
Rule 9 of the said Rules. (viii) Certification of
other aero sports equipments. (ix) Flying knowledge,
safety and rescue skills and first aid knowledge etc. of Aero sports from each
commercial Tandem Pilot as per the minimum qualification criteria fixed for
each application (Digital log book submission required). (x) Indemnity bond
for releasing State from any cost incurred on rescue/ medical expenses etc. in
case of emergency, accident etc. That the State shall also not be liable to pay
any compensation to the Operator, Tandem Pilot, Solo Pilot or the Participant
in case of their death, serious and minor injuries; and (vii) Logbook of
operations and office of the Operator. (e) To ensure that
the Operators/Tandem Pilots follow all safety procedures specified in these
rules. (f) Technical
Committee shall assess the carrying capacity of each flying sites. (g) In addition to
this, the committee shall also identify new sites and areas for Aero Sports in
the State apart from those already mentioned in Rule 15. (h) Identify the
exact boundaries including takeoff and landing sites where operation can be
conducted safely. (i) The right to
alter or cancel the operation in any site depending on the prevailing
conditions shall vest with the Technical Committee. (j) Perform such
responsibilities as may be assigned to it from time to time by
Commissioner-cum-Director Tourism/ State Government. (k) The presence of a
minimum of ten members of the Technical Committee similar with either Chairman
or Vice Chairman shall form the quorum of the meeting. The Chairman may
delegate his authority to Vice Chairman to hold meeting in his absence and it
shall be the responsibility of the Member Secretary to call the meetings of
Technical Committee. (1) The State
Government shall by notification constitute a Regulatory Committee for each
Aero Sport site consisting of the following:- (a)
Deputy Commissioner of the concerned District Chairman; (b) Director, ABVIMAS , Manali Vice-
Chairman; (c)
Superintendent of Police or his nominee Member; of the concerned
District (d)
Sub-Divisional Officer (Civil) from Member; concerned Sub-Division or
his nominee (e) Block Medical Officer of the concerned
Member; District or his nominee (f)
Divisional Forest Officer of the concerned Member; Area or his representative (g)
Representative of the District Aero Sports Member; and Association/
Registered Aero Sports Association of the concerned area (h)
District Tourism Development Officer/ Member-Secretary. Assistant
Tourism Development Officer of the concerned District (2) The Regulatory
Committee shall have the overall control for regulating the operations taking
place in the area with the assistance of the Association. (3) The Regulatory
Committee shall also inquire into the complaints of misbehavior or malpractice
against Operator/ Tandem Pilots through a subcommittee of three members
constituted by the Chairperson for the purpose. (4) The Regulatory
Committee will also decide about the rates to be charged by the operator from
the participants which could be revised on yearly basis. (5) The Regulatory
Committee may conduct surprise inspections during the operation to ascertain
that these rules are being implemented properly. (6) The Regulatory
Committee can recommend for altering or cancelling the Aero Sports operation at
any site depending on the prevailing conditions to the Technical Committee. (7) The Regulatory
Committee may be entrusted with any other function in relation to Aero Sports
operation by the Government. (8) The presence of a
minimum of four members of the above Regulatory Committee with either Chairman
or Vice Chairman shall form the quorum of the meeting. The Chairman may
delegate his authority to Vice-Chairman to hold meeting in his absence and it
shall be the responsibility of the Member Secretary to call the meetings of
Regulatory Committee at least twice a year. SAFETY MEASURES Each Operator
shall have to arrange for the following equipments before he is permitted to
carry out the operation. At the time of inspection the Technical Committee
shall check each equipment and get the same stamped through the Department of
Tourism Himachal Pradesh, namely:- 1.
Flying equipment (Paraglider/ Air raft) of an Internationally
Homologated design; 2.
Gloves, Ankle
shoes, First Aid Box, and Repair kit; 3.
Safety Parachute, Helmet, Ladder, 50 meter Nylon rope of 8 mm
diameter, Carabiners-two for each glider, Pulley & Oxygen cylinder with
mask; 4.
Two way radio communication equipment, instrument panel (Altimeter,
Variometer, Compass, Air Speed Indicator) and Global Positioning System (for
Solo Pilots); 5.
Ground Support
and retrieval vehicle centrally located for each location; 6.
Insurance for all equipment, Self/ Crew/ Passengers/ Other persons
participating in aero sports (Ten Lakh comprehensive). 7.
Other equipments
as per the directives of Technical Committee; 8.
The operator should also ensure that a logbook of equipment and their
maintenance is kept all the times, which will contain details of all flying
activity, repairs and modifications (If there are any serious modifications,
they will be required to undergo appropriate amount of testing hours again.
These hours to be stipulated and declared along with modification entry
alongwith reasoning for the same); and 9.
That the recommended service interval/ maintenance schedule of all
major parts to be carried out as per their schedule. (1) The Operator
during each operation shall carry with him on site two well-equipped first aid
kits consisting of triangular bandages, sterile pads, gauze roller bandages,
pressure bandages, first aid adhesive tape, splints, scissors, as a bare minimum
with stretcher and spinal board in every flying site at take off and landing or
any other medical equipment as specified by the Technical Committee. (2) Every Operator
shall also keep co-ordination with a hospital and keep information of nearby
available doctor and hospital to take care of emergency cases. (3) Each flying
(takeoff and landing) site shall have the facility of an ambulance for
emergency evacuations. No Operator shall be permitted to operate an operation unless:- 1.
Operator should have atleast two Aero sports qualified Tandem Pilot
for the guidance of participants. The persons operating the air rafts must have
requisite qualifications and experience prescribed under these rules. Each
Tandem Pilot should have equipments for the safety on the same lines as are
required for participants; 2.
Operator should have Tandem Pilots with valid licence (as per
qualification), who are -trained in aero sports and rescue techniques; 3.
Tandem Pilots should have thorough knowledge of the Micro Meteorology
affecting the site. They must also be qualified in First Aid/ Cardio Pulmonary
Resuscitation having successfully completed basic course in first aid from
Government Hospital or any Recognized institution; 4.
The Tandem Pilots engaged by the Operator should be graded by the
Technical Committee; 5.
The Tandem Pilots who pilot the trip should be equipped with safety
gear including helmet at all times both during the demonstration as well as the
flight; 6.
The Operator should display list of the equipments and accessories as
recommended by the Technical Committee for the Aero Sports and will make it
available at all times at the site with the Tandem Pilots respectively; 7.
The Operator will ensure that all safety details/ briefing for the
trip are given to the participants before start of each trip; 8.
The Operator will ensure that all the participants are in suitable
attire and bulky clothes, sarees, neck ties, long skirts and three piece suites
are not used and they wear proper safely gear including helmet; 9.
Operator shall also have to necessarily ensure that Aero Sport
activity is not carried out in bad weather; 10.
The Regulatory Committee in consultation with the Association shall
notify a roster indicating the Operator on duty on fortnightly basis and the
Operator on duty shall ensure strict adherence to the safety standards for the
fortnight on the site; 11.
Log book of each airraft, should contain a record of usage,
inspection, repairs and safety measures undertaken, which will be countersigned
by the on duty member of the local aero sport association on fortnightly basis.
The Log Book shall also be countersigned by the inspecting authority on the
date of visit where it will record its remarks; 12. Operator shall
display the capacity of all air rafts in use at the flying site and make them
visible to the users along with a warning that "to carry more persons than
the capacity will be dangerous"; 13. Where the
Government has developed and allotted the operation sites in Himachal Pradesh
on the basis of fee/ rent, the income of the same shall accrue to the local
Association; and 14. The Operator
shall make sure to have insurance of all equipment, Self/ Crew/ Passengers/
Other persons participating in aero sports as per Rule 9(6). (1) The Operator
shall report all incident/ accident immediately to the Association/ District
Administration/ Chairman Technical Committee; (2) The Operator
shall ensure that the aero sports operations shall finish one hour before
sunset or 6.00 PM, whichever is earlier (should fly conforming to VFR and VMC); (3) All
Operator/Permit holder shall also have to necessarily ensure that aero sport
activity is not carried out in bad weather; (4) The Trainee
Pilots shall not be permitted alone to carry out operations during training
period; (5) Operator shall,
before commencing operations for the season inform the respective Sub-
Divisional Officer (Civil)/Police Station concerned/District Tourism
Development Officer/ Assistant Tourism Development Officer regarding the
duration, timings and nature of operations for the season; (6) The Operator
shall keep the environment clean. In case, if any Operator or Participants is
found not adhering to the environment guidelines, his permission will be
suspended; (7) The Operator
shall display the laminated licence/permit and safety guidelines on the site
and also on the air raft for the knowledge of the visitors and participants. He
shall have to produce the same when asked by any authority; (8) The authorized
officer of the Department of Tourism/ Forest/ District administration may
inspect the flying site and camp site used for aero sports; and (9) The Operator
shall before commencing commercial operations get approval of the concerned
District Tourism Development Officer or Assistant Tourism Development Officer,
as the case may be, about the rates to be charged from the tourists or the
participants of the aero sports from time to time. Rates to be displayed
prominently at all sites where the tourists can read them by
Operator/Association as the case may be. The State
Government of Himachal Pradesh or the Tourism Department shall not be
vicariously liable for any claims on account of any mishap during the aero
sport activity. The operator shall ensure that :- 1.
Children below 12 years or less than 30 Kg. shall not be permitted to
participate in aero sports. 2.
All participants
and crew members shall be provided with full safety gear. 3.
No aerobatic manoeuvres to be done with participants. 4.
No overloading or
under loading of equipment. 5.
Complete safety briefing to all the participants at the start of each
operation shall be mandatorily made. 6.
Persons suffering from heart ailments conditions, epilepsy, lung
disorder, asthma and pregnant women shall not be allowed to participate in the
operations. 7.
No foreign pilot shall be permitted to participate as such in an
operation unless he/she has adequate experience and equipments and cleared to
do so by the District Tourism Development Officer/Assistatnt Tourism
Development Officer and operates under an operator. 8.
Each participant shall give an undertaking as per
Annexure-"A" before the start of the operation. 9.
It shall be the responsibility of the operator that the participants
shall adhere strictly to the norms laid down in these rules. 10. Any person
consuming alcohol in any form or quantity or illicit drugs at least 8 hours
prior to the operations shall not be permitted to participate in the operation;
and if found to be doing so the licence of operator and Pilot shall be
cancelled. MISCELLANEOUS Aero Sports
Activities shall be confined to the sites as may be identified by the Technical
Committee and notified by Director, Tourism from time to time. The Technical
Committee shall grade all the sites or launches as the case may be, identified
for aero sports purpose in following manner:- (a) Class 1: Basic Level; (b) Class 2:
Intermediate level; and (c) Class 3: Advance
and Cross Country level launches. The Operator
shall, pay to the Government in cash or demand draft drawable in favour of
District Tourism Development Officer or Assistant Tourism Development Officer,
as the case may be, the following fees before commencing the operations: 1.
User Fee Rs. 1,500/- per airraft per year and Rs. 500/- per guide per
year; User fee and registration fee to be decided by the Regulatory Committee
from time to time. 2.
Additional fee shall be charged at such rate as may be determined by
District Tourism Development Officer in consultation with the Association in
case other facilities have been created out of the Government funds at the take
off and landing sites; 3.
The funds collected from the above sources shall be deposited in the
bank account of the District Aero Club (Association) which shall be operated
jointly by the Association and the District Tourism Development Officer; and 4.
The funds shall be used only for the promotion of aero sports, repair
and maintenance of common facilities connected with the Aero Sports. The State
Government shall form Associations/Club consisting of atleast 06 members from the
local qualified Pilots/registered Operators to be known as the District Aero
Club (DAC) for each of the District under the Chairmanship of District Tourism
Development Officer in the State for the purpose of Aero Sports in which apart
from above stated members atleast two nominees of the Government (Tehsildar and
Range Forest Officer of the concerned area) will also be included. (1) The District Aero
Club shall ensure in the safe and convenient conduct of the Aero Sports. (2) The District Aero
Club may extend assistance to the operator when asked for. (3) The District Aero
Club may manage the camping lodging and boarding of the participants of the
operation and the crew members. (4) The District Aero Club may conduct the
operation on its own. (5) The District Aero club shall conduct any
other functions that may be assigned to it by the Government. (1) The District Aero
Club shall form a Disciplinary Committee comprising of three to five members to
regulate the safety and cleanliness aspects of the sport of Aero Sports on site
and as per the guidelines adopted by the State Level Association in Himachal
Pradesh. (2) Visiting pilots
to the state from within the country or from a foreign country shall get
themselves registered with the District Aero Club for the duration of flying in
the District by paying a prescribed fee and declaring the equipment and flying
plan during his stay. The Government
shall constitute an Apex Association (Himachal Pradesh Aero Sports Club) to
perform the following functions :- 1.
To co-ordinate
the activities of the various District Aero Clubs in the State; 2.
To organize State, National and International meets, competitions and
festival on aero sports ; 3.
To seek funding from Government of India and other funding agencies
for the purpose; 4.
To train and update the knowledge and skills of the guides and
operators in the trade; 5.
To ensure the
implementation of these rules; and 6.
To maintain the
data base of all the licence holders which will be yearly shared with the
Department of Tourism before 15th April each year. (1) The Himachal Pradesh Aero Sports Rules,
2004 are hereby repealed. (2) Notwithstanding such repeal, any act done
or any action taken including any order made under the rules so repealed shall,
to the extent of being consistent with the provisions of these rules, be deemed
to have been done or taken under these rules.Himachal
Pradesh Aero Sports Rules, 2021