Del. HC: Severity of Offence Can’t Disentitle Foreigner to Get Parole for Filing SLP  ||  Cal. HC: Can’t Compound Proceedings u/s 138 NI Act at Revision Stage Without Complainant’s Consent  ||  Bom. HC: There Should be Some Accountability Fixed on Courts in Cases of Prolonged Incarceration  ||  Tel. HC: Employee Can’t be Denied Promotion on Pretext of Pendency Disciplinary Proceedings  ||  All. HC: State Government has no Power to Cancel the NOC Granted by PCI  ||  SC: Can’t Allow Revision Petition u/s 115 CPC Against Trail Court Order Rejecting Review of Decree  ||  Mad. HC: Record Statements of Witnesses u/s 161 CrPC Using Electronic Means atleast in Serious Crime  ||  Delhi HC to UGC: Ensure Strict Compliance of UGC Act, 1956, with Regard to Specification of Degree  ||  Mad. HC: Notice Needn’t be Served to Victim in HCP by Accused Following Preventive Detention  ||  SC to Centre/States: Ensure the Effective Implementation of HIV Act, 2017    

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 2023 - All Rights Reserved