Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation  ||  SC: Arbitral Awards May Be Challenged By Legal Representatives Only U/S 34, Not Via Article 227  ||  SC Stressed Caution in Uniformed Service Appointments and Restored Dismissal of an Unfit Constable  ||  Supreme Court: Higher Qualifications Cannot Replace the Required Minimum Experience Criteria  ||  Delhi High Court: Bank's Guard Post Involves Handling Arms, Strict Background Disclosure is Essential  ||  Delhi High Court: CARA Must Obtain Foreign Clearances Before Issuing NOC For Inter-Country Adoption  ||  Punjab & Haryana HC: Grounds of Arrest Need Not Be Reissued For a Second Arrest in the Same FIR  ||  Chhattisgarh HC: Valid Caste Certificate Required To Prove SC/ST Act Offences; Oral Claim Not Enough  ||  Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases    

GCA Simplifies Process for Grant of Heliport License- (Press Information Bureau) (30 May 2023)

MANU/PIBU/1773/2023

Civil

Now the applications for NOC/Clearance to five external organizations can be routed through a single tab in the applicant's eGCA profile.

The Directorate General of Civil Aviation (DGCA) has simplified the process for the grant of Heliport License. Now the applications for NOC/Clearance to five external organizations can be routed through a single tab in the applicant's eGCA profile.

The Directorate General of Civil Aviation (DGCA) grants Heliport License/ Operational Authorization to the heliports at the surface level as well as at elevated /rooftop of the buildings in compliance with Aircraft Rules and the relevant Civil Aviation Requirements (CARs). Applicants desirous of obtaining a license/ authorization are required to submit an online application to DGCA through the eGCA portal.

Earlier, before submitting the online applications, applicants were required to apply to the following five organizations through online/ physical mode to obtain NOC/Clearance:

1. Ministry of Home

2. Ministry of Defence

3. Ministry of Environment and Forest

4. Airport Authority of India

5. Local Administration

The above process has now been simplified and a separate tab has been provided in the applicant's eGCA profile. The applications for NOC/Clearance to five external organizations can be routed through this tab via the URL link/email of the respective organizations. This has simplified the process for the applicants, and they can now apply for NOC/Clearances through a single window provided on the eGCA portal.

The Ministry of Civil Aviation under the leadership of Shri Jyotiraditya M. Scindia has laid special focus on ease of doing business. The eGCA (e-Governance in Directorate General of Civil Aviation) portal was launched by Shri Scindia in November 2021 with an aim to enhance the efficiency of the various services provided by the DGCA. It is pertinent to mention that Ministry of Civil Aviation has launched UDAN 5.1 to further enhance the connectivity to remote areas of the country and achieve last mile connectivity, including through helicopters. This initiative will further ease and ensure the successes of UDAN 5.1.

Tags : PROCESS   GRANT   HELIPORT LICENSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved