Central Government makes amendments in the National Civil Aviation Policy, 2016- (Ministry of Civil Aviation) (12 Jul 2023)

MANU/CAVN/0008/2023

Civil

In exercise of the powers conferred by sub-section (a) of section 26 of the National Civil Aviation Policy, 2016, the Central Government with the approval of the Competent Authority, hereby makes the following further amendments in the National Civil Aviation Policy, 2016, namely:-

In the said Policy, in paragraph 14, in clause (d), the following proviso shall be inserted namely:-

"The following category of aircraft may be considered for exemption from the GAGAN mandate:

(i) Aircraft, wherein the aircraft/avionics OEMs have communicated that the aircraft cannot be made GAGAN compliant due to technology challenges and the possibility of the design change is not feasible and the same has been ascertained by DGCA.

(ii) Aircraft which have been manufactured prior to 01.07.2021."

Tags : AMENDMENTS AVIATION POLICY