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Union of India - Section

Section 15 in Aircraft Rules, 1937

15. [ Conditions to be complied with by aircraft in flight. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]

- No aircraft shall be flown unless the following conditions are complied with, namely:-
(i)the aircraft possesses a valid certificate of airworthiness or special certificate of airworthiness issued by the Director-General;
(ii)the aircraft shall be certified as airworthy and shall be maintained in accordance with the provisions of Part VI or in the case of an aircraft not registered in India, in accordance with the regulations of the State in which the aircraft is registered;
(iii)all the terms or conditions on which the certificate of airworthiness or special certificate of airworthiness was granted shall be duly complied with;
(iv)the aircraft shall carry on board its certificate of airworthiness or special certificate of airworthiness and any other certificate prescribed by Part VI, or by the regulations of the State in which the aircraft is registered, which it is required to carry on board:
Provided that an aircraft not in compliance with the aforesaid conditions may be flown under a special flight permit issued by the Director-General under rule 55A subject to such conditions as may be specified in the special flight permit;Note. - For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.]
15. Conditions to be complied with by aircraft in flight.-[(1)] [Rule 15 renumbered as sub-Rule (1) thereof by G.S.R. 218, dated 13.3.1991.][No aircraft[other than the microlight aircraft] [Substituted by G.S.R. 1347, dated 27.11.1973.]shall be flown unless the following conditions are complied with, namely]:--(i) the aircraft shall be certified as airworthy and shall be maintained in airworthy condition in accordance with the provisions of Part VI or, in the case of an aircraft not registered in India, in accordance with the regulations of the State in which the aircraft is registered;(ii) all the terms or conditions on which the certificate of airworthiness was granted shall be duly complied with;(iii) the aircraft shall carry on board its certificate of airworthiness and any other certificates prescribed by Part VI, or by the regulations of the State in which the aircraft is registered, which it is required to carry on board. The certificate of airworthiness shall be carried in the pocket of the journey log book;(iv) the aircraft shall be fitted with and shall have in working order such instruments and equipment as are prescribed in Part VI for an aircraft of that class or description:[Provided that any aircraft may be flown within the close vicinity of an aerodrome or the place of its departure, without a valid certificate of airworthiness, for the purpose of test:] [Inserted by G.S.R. 1202, dated 23.7.1976.][Provided further that the Central Government may, by order in writing and subject to such conditions as may be contained in the order, exempt any aircraft from the operation of this rule.] [Substituted by G.S.R. 1202, dated 23.7.1976.](2) [ No microlight aircraft shall be flown unless the following conditions are complied with, namely:--(i) the microlight aircraft is registered in the Civil Aircraft Register and meets the minimum design requirements which the Director-General may specify by general or special order;(ii) the microlight aircraft possesses a valid permit to fly issued by the Director-General, specifying the area of operation and the structural limitations relating to aerobatics, loading, engine and airspeed of the microlight aircraft;(iii) the microlight aircraft is fitted with such instruments and equipments and in such manner as provided in rule 57 of these rules; and(iv) the microlight aircraft with the requirements relating to maintenance standards and certification in accordance with rule 60 of these rules.][Note.- For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994.][Inserted by G.S.R. 218, dated 13.3.1991.]