RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI-400 001. Notification No.FERA.202/99-RB dated April 15, 1999 Carrying on Activities in India by Foreign
Airline Companies through Local Agents In Pursuance of Clause (a) of Sub-Section (1) of Section 29 of the Foreign Exchange Regulation Act, 1973 (46 of 1973), the Reserve Bank is pleased to grant general permission to airline companies which are not incorporated in India and which do not have a branch, office or other place of business in India, to carry on in India through their local agents subject to the other provisions of the said Act and of any rules, directions or orders made thereunder, their normal commercial activities like transportation of goods and passengers, and collection of freight charges and fares for online and offline operations. Provided that - In respect of online operations, permission from the Director General of Civil Aviation has been obtained;
- In case of offline operations, a bilateral air-service agreement exists between the Government of India and the Government of the country of incorporation of the foreign airline company.
Khizer Ahmed
Executive Director |