(3)Log books shall be of such type and shall contain such information, entries and certification as may be specified by the Director-General Log books and logs shall be preserved until such title as may be specified.[Explanation.-For the purpose of this rule, the expression "journey log book" includes any other form or manner of recording the requisite information acceptable to the Director-General.] [Substituted by G.S.R. 323(E), dated 12.3.1994.][Note. - For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994.]
