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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(34AA) in Aircraft Rules, 1937

(34AA)[ "Manufacture" means the performance of tasks that involve assembly or production of aircraft, engine, propeller or associated parts and appliances in conformity with its applicable design including prototype. [Inserted by Notification No. G.S.R. 253(E), dated 01.04.2022 (w.e.f. 23.03.1937).]Explanation. - For the purpose of this clause, "design" means the set of data and information that defines the configuration of an aeronautical product type, its associated parts and appliances for the purpose of airworthiness determination].[(34-B) "Microlight aircraft (single seater)" means a fixed wing aircraft with maximum all up weight not exceeding 330 kg. and a wing area not less than 10 sq. metres and which is designed to carry not more than one person; [Inserted by G.S.R. 218, dated 13.3.1991.](34-C) "Microlight Aircraft (two seater)" means a fixed wing aircraft with a maximum all up weight not exceeding 450 kg. and a wing area not less than 10 sq. metres and which is designed to carry not more than two persons;(34-D) "Microlight aircraft" means microlight aircraft (single seater) and Microlight aircraft (two seater) and excludes hand gliders and para-planes;]