(1)Every application for a certificate of registration shall be accompanied by--(a)such particulars relating to the aircraft and its ownership as may be required by the Central Government;(b)[ the fee prescribed in rule 35, which fee shall be refunded if the application is not granted; and] [Substituted by G.S.R. 1973, dated 5.8.1963. ](c)in the case of an aircraft imported by air, a certificate signed by [the Assistant Commissioner of Customs ] [Substituted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ]or any officer above the rank of Assistant Commissioner of Customs duty leviable in respect of it has been paid and stating the type and manufacturer's number of the aircraft and engine, and if the aircraft has been registered elsewhere, its registration markings.
