Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership  ||  Madras HC: Cannot Hold Protests at Whim and Fancies  ||  Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures  ||  P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards  ||  Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody  ||  Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations  ||  Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations  ||  J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out  ||  Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools  ||  J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments    

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 :        

Disclaimer | Copyright 2025 - All Rights Reserved