COURTKUTCHEHRY SPECIAL ON RULES AGAINST PLAYING LOUD MUSIC INSIDE FLIGHTS
Centre Clarifies: Playing Loud Music on Flights Without Earphones Can Invite Action Under Aviation Rules
Government says unruly behaviour provisions apply; no new law introduced
DGCA regulations empower airlines to act against disruptive passengers
By Legal Reporter
New Delhi: February 13, 2026:
The Union government has clarified in Parliament that passengers who play loud music on flights without using earphones may face penal action if such conduct is deemed unruly behaviour under existing aviation rules. The statement was made by Minister of State for Civil Aviation Murlidhar Mohol in response to a question raised in the Lok Sabha by Namakkal MP Matheshwaran.
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The clarification comes amid growing concerns about passenger behaviour onboard flights, where incidents of loud music, arguments, and other disruptive acts have been reported. The government emphasized that while no fresh penal provisions are being introduced, the Directorate General of Civil Aviation (DGCA) already has regulations in place to deal with such misconduct.
Case Background
- The issue was raised in Parliament after complaints about passengers playing music loudly on mobile phones or speakers during flights.
- The government clarified that such acts fall under the definition of “unruly passenger behaviour” as per DGCA’s Civil Aviation Requirements (CAR).
- Airlines and pilots are empowered to act, which may include warnings, denial of service, or even placing the passenger on a “no-fly list” depending on severity.
- The government stressed that maintaining order onboard is essential for passenger safety and comfort.
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Key Observations from the Government
- No new law: The government is not introducing fresh penal provisions but relying on existing DGCA rules.
- Unruly behaviour: Loud music without earphones can be treated as disruptive conduct.
- Airline authority: Airlines and pilots have discretion to act against passengers under CAR guidelines.
- Passenger responsibility: Travellers are expected to maintain decorum and respect fellow passengers’ comfort.
Implications of the Clarification
- For Passengers: Clear reminder to use earphones and avoid disturbing others during flights.
- For Airlines: Reinforces authority to act against disruptive behaviour, ensuring smoother operations.
- For Aviation Safety: Helps maintain discipline and prevents escalation of conflicts onboard.
- For Policy: Shows government’s reliance on existing frameworks rather than introducing new laws.
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Broader Legal Significance
This clarification highlights the importance of regulatory enforcement in aviation rather than legislative expansion. By categorizing loud music as unruly behaviour, the government ensures that airlines can act swiftly without waiting for new laws.
It also reflects the growing emphasis on passenger etiquette in modern aviation, where digital devices and personal entertainment must be balanced with collective comfort.
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Conclusion
The Centre’s clarification in Parliament makes it clear that playing loud music on flights without earphones is not a trivial act but can be treated as unruly behaviour under aviation rules. With DGCA regulations already in place, airlines and pilots have the authority to act against such passengers, ensuring safety and comfort for all onboard.
This move reinforces the importance of responsible passenger conduct and highlights how existing legal frameworks can address modern challenges in aviation.
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