19. Cancellation, suspension or endorsement of licenses, certificates, [authorisation and approval] [Substituted by G.S.R. 1202, dated 23.7.1976. ].
(1)Where any person is convicted of a contravention of, or failure to comply with, [these rules or any direction issued under rule 133-A in respect of any aircraft] [Substituted by G.S.R. 167(E), dated 13.3.2009 (w.e.f. 13.3.2009). ], the Central Government may cancel or suspend any certificate of registration granted under these rules relating to that aircraft.](2)[ The Central Government may cancel or suspend any certificate granted under these rules relating to air worthiness of an aircraft or a type certificate of an aircraft component, or item of equipment, if the Central Government is satisfied that a reasonable doubt exists as to the--(a)safety of the aircraft or the type of aircraft; or(b)airworthiness of the aircraft component or item of equipment in respect of which a type certificate exists, and may vary any condition attached to any such certificate if the Central Government is satisfied that reasonable doubt exists as to whether such conditions afford a sufficient margin of safety.][(2-A) Where the licensing authority is satisfied, after giving him an opportunity of being heard, that any person has contravened or failed to comply with these rules or any direction issued under rule 133-A, it may, for reasons to be recorded in writing, suspend or cancel or vary any particulars entered in any license, certificate, authorisation or approval granted by it, and may require the holder of the license, certificate, authorisation or approval to surrender the same for cancellation, suspension, endorsement or variation.] [Inserted by G.S.R. 167(E), dated 13.3.2009 (w.e.f. 13.3.2009). ](3)[ If the Central Government is satisfied that there is sufficient ground for doing so or, in the case of suspension during investigation that suspension is necessary in the public interest, it may, for reasons to be recorded in writing,--(a)suspend any certificate, rating or license, [authorisation and approval] or any or all of the privileges of any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ], for any specified period;(b)suspend any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] during the investigation of any matter;(c)cancel any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ]; or(d)endorse any adverse remarks on any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ].][* * *] [Substituted '(3-A) Where any person contravenes or fails to comply with these rules or any direction issued under rule 133-A relating to the operation of Microlight aircraft, the Central Government may cancel the certificate, rating or license, authorisation and approval granted, issued, authorised or approved, as the case may be; under these rules.' by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).](4)The Central Government may cancel or vary any particulars entered by it or under its authority in any license or certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] granted or in any journey log book issued under these rules.(5)The Central Government may require the holder of any license, certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] or other document granted or issued under these rules, or any person having possession or custody of such license, certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] or document, to surrender the same to it for cancellation, suspension, endorsement or variation and any person failing to comply with any such requirement within a reasonable time shall be deemed to have acted in contravention of these rules.[Note.-The decision of the Central Government as to whether any ground constitutes sufficient ground for suspension of any certificate, rating, license, authorisation or approval in the public interest under the foregoing sub-rule shall be final and binding.] [Inserted by G.S.R. 1202, dated 23.7.1976.]
