(2)The Central Government may permit any air transport undertaking of which the principal place of business is in any country outside India to operate [a scheduled air transport service] [Substituted for the words "an air transport service" by Notification No. G.S.R. 643 (E) dated 29.7.2010 (w.e.f. 23.3.1937)] from, to or across India in accordance with the terms of any agreement for the time being in force between the Government of India and the Government of that country, or, where there is no such agreement, of a temporary authorisation by the Government of India.
