[05th
December 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. (1)
These rules may be called the Ministry of
Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations)
Second Amendment Rules, 2023. (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 rule 9A for the provisos, the following proviso shall be substituted,
namely:- "Provided that where No
Objection Certificate has been issued under vide number S.O.84(E), dated the
14th January, 2010 upon an application made to the Airports Authority of India
or the relevant Defence Authorities, within a period of ninety days from date
of publication of this amendment notification, the period of validity for such
No Objection Certificate shall be extended for a period not exceeding twelve
years."Ministry
Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations)
Second Amendment Rules, 2023