(3)Notwithstanding anything contained in sub-rule (1), the Pilot-in-Command may permit the access of internet services by passengers on board an aircraft in flight, through Wii-Fi on board, when laptop, smartphone, tablet, smartwatch, e-reader or a point of sale device is used in flight mode or airplane mode:Provided that the Director-General shall certify the aircraft for usage of internet service in flight through Wi-Fi on board subject to the procedures as specified in this behalf.Explanation. - For the purposes of this rule, an aircraft shall be deemed to be in flight when all its external doors are closed following embarkation until the moment when any such door is opened for disembarkation.].[29C. Adoption of the convention and annexes. [Inserted by G.S.R. 330(E), dated 19.5.2005 (w.e.f. 20.5.2005).]
