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Union of India - Section

Section 50 in The Aircraft Rules, 1937

50. [ Issue of Certificate of airworthiness or Special Certificate of Airworthiness and Airworthiness Review Certificate. [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]

(1)The owner or operator of an aircraft may apply to the Director-General for the issue of a certificate of airworthiness or a special certificate of airworthiness in respect of the aircraft or for the validation of a certificate of airworthiness issued elsewhere in respect of the aircraft.
(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.
(3)The Director-General may validate a certificate of airworthiness in respect of any aircraft that may be imported if -
(a)the airworthiness authority of the country in which the aircraft is manufactured, has issued a certificate of airworthiness or such equivalent document;
(b)the airworthiness requirements as specified by the Director-General are complied with; and
(c)the applicant furnishes necessary documents and technical data relating to the aircraft as may be specified and as the Director-General may require.
(4)The certificate of airworthiness or special certificate of airworthiness shall be issued or rendered valid for one or more of the categories as specified by the Director-General. The operation of the aircraft shall be restricted in those categories as specified in the certificate of airworthiness or special certificate of airworthiness subject to the conditions stated therein.
(5)A certificate of airworthiness issued under this rule shall be invalid unless the Director-General or an organisation approved under these rules, carries out a review of compliance with applicable airworthiness standards and issues an airworthiness review certificate valid for such periods as may be specified therein which may be extended by the Director-General or an organisation approved under these rules, in accordance with such procedures as may be specified by the Director-General.
(6)A special certificate of airworthiness shall be valid for such periods as may be specified in the certificate and maybe renewed from time to time by the Director-General.
(7)The aircraft shall be inspected and tested by the Director-General or by a person authorised in his behalf, as specified.
(8)The owner or operator of the aircraft shall provide all necessary facilities for the purpose of carrying out the inspection and tests as required under sub-rule (7) and bear all expenses as specified by the Director-General.]
50. [ Certificate of airworthiness. [Substituted by G.S.R. 1202, dated 23.7.1976. ]- (1) The owner or operator of an aircraft may apply to the Director-General for the issue or renewal of a certificate of airworthiness in respect of the aircraft or for the validation of a certificate of airworthiness issued elsewhere in respect of the aircraft.(2) The Director-General may issue or renew a 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 and as the Director-General may require by special or general order; and(b) the Director-General is satisfied that it is airworthy.(3) The Director-General may validate a certificate of airworthiness in respect of any aircraft that may be imported:Provided that--(a) the airworthiness authority of the country in which the aircraft is manufactured, has issued a certificate of airworthiness or such equivalent document;(b) the airworthiness requirements as may be laid down by the Director--General are complied with; and(c) the applicant furnishes necessary documents and technical data relating to the aircraft as may be specified and as the Director--General may require.(4) The Director-General may issue, renew or render valid a certificate of airworthiness in one or more of the categories of aircraft as may be specified. The operations of the aircraft shall be restricted in those categories authorised in the certificate of airworthiness.(5) Subject to these rules, a certificate of airworthiness shall remain in force for such period as may be specified in the certificate and may from time to time be renewed by the Director-General. In addition, the Director-General may require the aircraft to be inspected by a person authorised in this behalf by the Director-General or tested in flight, or to be so inspected and so tested and the owner or operator of the aircraft shall give all necessary facilities for such inspection and tests.]