(2)The Director-General may issue a certificate of airworthiness or special certificate of airworthiness in respect of an aircraft when-(a)the applicant furnishes such documents or other evidence relating to the airworthiness of the aircraft as may be specified by the Director-General; and(b)the Director-General is satisfied that it is airworthy or in a condition for safe operation:Provided that the Director-General may impose such conditions on the special certificate of airworthiness issued as may be necessary for safe operation of the aircraft.
