(2)They extend to the whole of India and apply also (unless the contrary intention appears)--(a)to, and to persons on, aircraft registered in India wherever they may be, [except cases falling under sub-rule (4)] [Added by G.S.R. 20(E), dated 12.1.1994.];(b)to, and to persons on, all aircraft for the time being in or over India:Provided that in the case of aircraft registered in a country other than India, the regulations of that country relating to registration, license of personnel, airworthiness and log books shall apply in place of the provisions contained in Parts IV, V, VI and IX of these rules:Provided further that the foregoing proviso shall not apply to aircraft registered in any country whose regulations are not based on standards at least equal to the minimum standards established from time to time under the Convention on International Civil Aviation opened for signature at Chicago on the 7th December, 1944 and the cases falling under sub-rule (3)] [Added by G.S.R. 20(E), dated 12.1.1994.].[(2-A)In case of aircraft registered in a contracting State other than India and operated pursuant to an agreement for the lease, charter or interchange of the aircraft or any similar arrangement by an operator who has his principal place of business, or, if has no such place of business, his permanent residence in another contracting State other than India, the regulations of the other contracting State relating to registration, licensing of personnel, airworthiness and log books shall apply in place of the provisions contained in Parts IV, V, VI and IX of these rules, provided that an agreement has been reached between the Government of State of registry of the aircraft and the Government of the other contracting State relating to transfer of functions and duties pursuant to Article 83 bis of the Convention and the same has been officially notified to the Government of India or the International Civil Aviation Organisation. The extent of application of these rules to such aircraft shall be as per the agreement between the two Governments.] [Inserted by G.S.R. 812(E), dated 21.11.2008 (w.e.f. 21.11.2008).]
