The Bharatiya Vayuyan Adhiniyam, 2024

[Act No. 16 of 2024]

[11th December, 2024.]

Contents
	Bharatiya Vayuyan Adhiniyam, 2024
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent, application and commencement
2.	Definitions
Chapter II	Directorate General of Civil Aviation
3.	Directorate General of Civil Aviation
4.	Power of Director General of Civil Aviation to issue directions
Chapter III	Bureau of Civil Aviation Security
5.	Bureau of Civil Aviation Security
6.	Power of Director General of Bureau of Civil Aviation Security to issue directions
Chapter IV	Aircraft Accidents Investigation Bureau
7.	Aircraft Accidents Investigation Bureau
Chapter V	Powers of Central Government
8.	Superintendence of Central Government
9.	Power of Central Government to review orders passed under section 4 or section 6
10.	Power of Central Government to make rules
11.	Power of Central Government to make rules to Implement Convention
12.	Power of Central Government to make rules for investigation of accidents
13.	Power of Central Government to make rules for protecting public health
14.	Emergency powers of Central Government for protecting public health
15.	Power of Central Government to make orders in emergency
16.	Power of Central Government to make rules for securing safe custody and re-delivery of unclaimed property
17.	Power to detain aircraft
18.	Power of Central Government to prohibit or regulate construction of buildings, planting of trees, and the like
19.	Power of Central Government to restrict, suspend or cancel licence, certificate or approval
20.	Power of Central Government to exempt certain aircraft
21.	Power of Central Government to delegate
Chapter VI	Payment of Compensation for Loss or Damage
22.	Manner of determination and payment of compensation for loss or damage
23.	Appeal from award in respect of compensation
24.	Arbitrator to have certain powers of civil courts
Chapter VII	Offences and Penalties
25.	Penalty for contravention of rule made under this Act
26.	Penalty for flying so as to cause danger
27.	Penalty for failure to comply with directions issued under section 4 or section 6
28.	Penalty for failure to comply with directions issued under section 18
29.	Penalty for abetment of offences and attempted offences
30.	Composition of offences
31.	Cognizance of offences
32.	Adjudication of penalties
33.	Appeal
Chapter VIII	Miscellaneous
34.	Rules to be made after publication
35.	Laying of rules before Parliament
36.	Power of Court to order forfeiture
37.	Wreck and salvage
38.	Use of patented invention on aircraft not registered in India
39.	Bar of certain suits
40.	Protection of action taken in good faith
41.	Savings of application of Act
42.	Power to remove difficulty
43.	Repeal and savings