49. [ Issue of Type Certificate or Restricted Type Certificate for an aircraft or engine or propeller designed or manufactured in India. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
(1)The Director-General may direct by general or special order that there shall be a Type Certificate in respect of an aircraft designed or manufactured in India, as a pre-requisite to the issue or continued validity of a certificate of airworthiness.(2)The Director-General may also direct by general or special order that there shall be a Type Certificate in respect of any engine or propeller designed or manufactured in India.(3)The Director-General may issue a Type Certificate when, -(a)an applicant furnishes such documents or other evidence relating to the suitability of the aeronautical product for aviation purposes, as may be specified, inclusive of a flight test, if necessary, as the Director-General may require. The applicant shall provide all necessary facilities for such inspection and tests as may be stipulated; and(b)the Director-General is satisfied as to its suitability for aviation purposes.(4)The Director-General may issue a Restricted Type Certificate for an aeronautical product imposing necessary limitations on its operations if he is satisfied that the design of an aircraft or engine or propeller, does not fully comply with the applicable design standard specified by the Director-General but is in a condition for safe operation.
