7. [ Documents to be carried on aircraft. [Substituted by G.S.R. 1202, dated 23.7.1976.]
(1)No person shall fly an aircraft unless valid documents, as required by the law of the country in which the aircraft is registered, are carried on board and are kept in such form and manner as laid down by that country.(2)An aircraft registered in India shall carry on board valid documents as required by these rules:Provided that where a license or other document has been submitted to a competent authority under these rules for renewal or other action, that fact shall be deemed a valid excuse for its not being carried on board the aircraft.]
