(1)Every organization which -(i)is holding a Scheduled or Non-Scheduled Operator's Permit issued under rule 134 or 134A, as the case may be; or(ii)is conducting operations of large or turbojet aeroplanes for general aviation; or(iii)is engaged in the operation of an aerodrome licensed under rule 78; or(iv)is engaged in the type design of aircraft; or(v)is engaged in manufacture of aircraft; or(vi)is a maintenance organization approved under rule 133B; or(vii)is a training organization approved under rule 41B; or(viii)is an air traffic service provider,shall establish and maintain a Safety Management System and prepare a Safety Management System Manual in such form and manner as may be specified by the Director-General and submit the same to the Director-General for acceptance.
