(39)"Passenger aircraft", "mail aircraft" and "goods aircraft" means aircraft which effect public transport of passengers, mails or goods, respectively;[(39-A) "Permit to fly" in relation to microlight aircraft, means a document issued by the Director-General of Civil Aviation authorising the flight of a microlight aircraft in accordance with these rules;] [Inserted by G.S.R. 218, dated 13.3.1991. ]
