Carriage by Air (Amendment) Act, 20161
| [Act 12 of 2016] | [21st March, 2016] |
An Act further to amend the Carriage by Air Act, 1972
Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows-
1 Received the assent of the President on March 21, 2016 and published in the Gazette of India, Extra., Part II, Section 1, dated 22nd March, 2016, pp. 1-2, No. 13
1. Short title.-This Act may be called the Carriage by Air (Amendment) Act, 2016.
2. Amendment of Section 4-A.-In the Carriage by Air Act, 1972 (69 of 1972) (hereinafter referred to as the principal Act), in Section 4-A, after sub-section (5), the following sub-section shall be inserted, namely-
"(6) The Central Government may, having regard to the objects of the Act, and if it considers necessary or expedient so to do, by notification in the Official Gazette, give effect to the limits of liability, revised by the depository under Rule 24 of Chapter III of the Third Schedule to this Act, for the purposes of determining the liabilities of the carriers and extent of compensation for damages under the said Chapter of that Schedule.".
3. Insertion of new Section 8-A.-After Section 8 of the principal Act, the following section shall be inserted, namely-
"8-A. Power to make rules.-(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.
(2) Every rule made and every notification issued under this Act shall be laid, as soon as may be after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or the notification or both Houses agree that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.".