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Union of India - Section
Section 6 in The Aircraft Rules, 1937
6. [ Licensing of personnel. [Substituted by G.S.R. 1238, dated 8.9.1962. ]
- Every aircraft shall carry and be operated by the personnel prescribed in Part V and such personnel shall be licensed in the manner prescribed in that part and in Schedule II:Provided that in the case of an aircraft not registered in India, such personnel shall be licensed in accordance with the regulations in force in the State in which the aircraft is registered:][* * *] [Omitted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]| Provided further that a trainee pilot who is learning to fly may fly without a license any aircraft of an all-up-weight not exceeding 1,500 kgs., if--(a) the aircraft is fitted with dual controls,(b) a flight instructor is carried on board,(c) prior notice of the flight is given to the person-in-charge of the aerodrome from which the flight is made, and(d) no other person is carried on board the aircraft:[Provided also that a trainee pilot may exercise the privileges of a Student Pilot's License specified in paragraph 5 of sections B and C and paragraph 4 of section D of Schedule II if he is granted a certificate to that effect by the Flight Instructor after such a trainee qualifies the technical examination and also satisfies the requirements of medical fitness provided for the issue of such license. Such certificate shall be valid for a period of two months or until the trainee obtains a Student Pilot's License whichever is earlier.] [Substituted by G.S.R. 637(E), dated 4.10.1993. ] |