32A. [ Export of aircraft. [Substituted by Notification No. G.S.R. 821(E), dated 27.8.2018 (w.e.f. 23.3.1937).]
- The Central Government shall, consequent upon cancellation of registration of an aircraft under sub-rule (7) of rule 30, if an application is made by the IDERA Holder for export of the same aircraft, take action to facilitate the export and physical transfer of the aircraft, along with spare engine, if any, subject to: -(i)the payment of outstanding dues in respect of the aircraft; and(ii)the compliance of the rules and regulations relating to safety of the aircraft operation.]
