[21 June 2022] G.S.R. 465(E).-In exercise the powers
conferred by sub-section (1) and clause (o) and clause (r) of sub-section (2)
of section 5 read with section 9A and provisio to section 14 of the Aircraft
Act, 1934 (22 of 1934), the Central Government hereby makes the following rules
further to amend the Ministry of Civil Aviation (Height Restrictions for
Safeguarding of Aircraft Operations) Rules, 2015 namely:- (1)
These
rules shall be called the Ministry of Civil Aviation (Height Restrictions for
Safeguarding of Aircraft Operations) Amendment Rules, 2022. (2) They shall come into force on the date of their publication in the
Official Gazette. In the
Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft
Operations) Rules, 2015, in Schedule-II, in paragraph 1, in sub-paragraph 1.3,
in clause 1.3.1.4, the following proviso shall be inserted namely:- "Provided
that in case the threshold has been displaced permanently, as declared by the
concerned airport operator and approved by the Director General of Civil
Aviation, the displaced threshold shall be taken as reference point for
determining the approach.". Ministry Of Civil Aviation (Height
Restrictions For Safeguarding Of Aircraft Operations) Amendment Rules, 2022