MANU/CAVN/0018/2023

Ministry : Ministry of Civil Aviation

Notification No. : AV-11012/7/2020-A

Date of Notification : 20.11.2023

Date of Publication : 20.11.2023

Notification/ Circulars Referred : Notification No. AV-11012/7/2020- A dated 26th December, 2022 MANU/CAVN/0040/2022

Industry: Aviation

Citing Reference:
Notification No. AV-11012/7/2020- A dated 26th December, 2022 MANU/CAVN/0040/2022  Superceded

Central Government directs that no person shall operate scheduled air transport services to/from Diu aerodrome after 31st December, 2024 unless it has been licensed by the Director General of Civil Aviation

No. AV-11012/7/2020-A.--In pursuance of the proviso to sub-rule (1) of rule 78 of the Aircraft Rules, 1937 and in supersession of the notification No. AV-11012/7/2020- A dated 26th December, 2022, published in the Gazette of India, Part I, Section I on 27th December, 2022, the Central Government hereby directs that no person shall operate scheduled air transport services to/from Diu aerodrome after 31st December, 2024 unless it has been licensed by the Director General of Civil Aviation as required by sub- rule (1) of rule 78 of the Aircraft Rules, 1937.

SATYENDRA KUMAR MISHRA,
Jt. Secy.