(6)Flight Radio Telephone Operator.-An aircraft which is equipped or required to be equipped with radio apparatus in accordance with rule 63 and which communicates by radio telephony, shall carry a person [holding a Flight Radio Telephone Operator's License or Flight Radio Telephone Operator's License (Restricted), as the case may be,] [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001). ] issued in accordance with Schedule II, to operate radio apparatus on such aircraft.
