36. When a High Contracting Party has declared at the time of ratification of or of accession to the Convention that sub-rule (1)
of rule 2 of these rules shall not apply to international carriage by air performed directly by the State, its colonies, protectorates or mandated territories or by any other territory under its sovereignty, suzerainty or authority, these rules shall not apply to international carriage by air so performed.The Second ScheduleSeesection 4)Rules
