Ministry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Amendment Rules, 2023

[20th July 2023]

The Central Government, being of opinion that it is necessary and expedient to do so for the safety of aircraft operations, in exercise of the powers conferred by sub-section (1) and clauses (o) and (r) of subsection (2) of section 5, read with section 9A of the Aircraft Act, 1934 (XXII of 1934), hereby makes the following further amendments in the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015.

Rule - 1. Short title and commencement

(1)     These rules may be called the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Amendment Rules, 2023.

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

Rule - 2.

In the Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015 (hereinafter referred to as said rules),-

(i)       In Schedule IV, Part-1, under the heading "AERODROME OPERATED BY THE STATE GOVERNMENTS AND PRIVATE OWNERS (AERODROMES LICENSED FOR PUBLIC/PRIVATE USE AND PLANNED RCS AIRPORTS), after S. No. 43 and the entries relating thereto, the following S. No. and entries shall be inserted, namely:-

(ii)      In the said rules, in Schedule-V, under the heading "DEFENCE AERODROMES", after S. No. 104 and the entries relating thereto, the following S. No. and entries shall be inserted, namely:-

(iii)     In the said rules, in Schedule-VII, under the heading "GREENFIELD AIRPORTS FOR WHICH GOVERNMENT OF INDIA HAS GIVEN "IN-PRINCIPLE APPROVAL",-

(a)      Serial No. 18 and entries relating thereto shall be omitted;

(b)      for Serial No. 13 and entries relating thereto, the following Serial No. and entries shall be substituted, namely:-