Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Condition for operation of air transport services to/from Diu aerodrome after 31st December, 2024- (Ministry of Civil Aviation) (20 Nov 2023)

MANU/CAVN/0018/2023

Civil

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.

Tags : AIR TRANSPORT SERVICES DIU

Share :