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[Cites 0, Cited by 0] [Section 38B] [Entire Act]

Union of India - Subsection

Section 38B(1) in Aircraft Rules, 1937

(1)No aircraft registered in India shall be operated for public transport of passengers unless the following minimum number of cabin crew are on board the aircraft for the purpose of performing such duties as may be assigned in the interest of the safety of passengers, by the operator or the Pilot-in-command of the aircraft, namely:
(a) For an aeroplane having a seating capacity ofnot less than 10 and not more than 50 passengers. One cabin crew
(b) For a helicopter having a seating capacity ofnot less than 20 and not more than 50 passengers. One cabin crew
(c) For an aeroplane or a helicopter cabin havingseating capacity of more than 50 passengers Two cabin crew Plus one cabin crew for each unit(or part of a unit) of 50 passengers seats above a seatingcapacity of 99 passengers.