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Ministry of Civil Aviation Make Way for Digital Sky Platform
On August 14 Ministry of Civil aviation passed an order on exemption of rule 106 of the Aircraft Rules of 1937 where 106 says "General Power to exempt- The Central Government may, by general or special order in writing, exempt any aircraft or class of aircraft or any person or class of persons from the operation of these rules, either wholly or partially, subject to such conditions, if any, as may be specified in such order." From Rule 15 A for conducting remote pilot training at pioneer Flying Academy Pvt.Ltd.
Rule 15a says “No person shall fly an aircraft unless valid documents, as required by the law of the country in which the aircraft is registered, are carried on board and are kept in such form and manner as laid down by that country.”
Pioneer Flying Academy Pvt. Ltd. Had written an email on 18 July 2020 seeking the exemption under rule 160 from rule 15A to conduct remote pilot training using Remotely Piloted Aircraft Systems (RPAS).
Directorate General of Civil Aviation (DGCA) on August 14 ordered through letter no DGCA-27046/16/2020-AED-DGCA according to the applicant for exemption from the CAR Section 3, Series X, Part I for conducting RPT using RPAS.
The exemption would only be valid for a period of 1 year from the date issued i.e. August 14, 2020 or until operationalization of Digital Sky platform, whichever is earlier was stated in the letter. It also stated that the exemption are not absolute and there are eighteen limitations stated in the letter by the Directorate General of Civil Aviation (DGCA),
The order was signed by the Joint Secretary Amber Dubey and to be sent to all ministries and departments of the Government of India, Chief Secretaries and administrator of all states and others as stated in the letter.
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