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Union of India - Section

Section 49F in The Aircraft Rules, 1937

49F. Issue of Supplemental Type Certificate in respect of an aeronautical product.

- The Director-General may issue a supplemental type certificate in respect of any aeronautical product for which a type certificate or a restricted type certificate has been issued or validated or accepted as provided in rules 49A, 49B and 49E, and which has undergone a structural modification or installation of new item of equipment on account of the following reasons, namely:-
(a)the aeronautical product in-service has developed deficiencies that may affect the safety or performance of the product;
(b)there is a genuine need of the operator to change the configuration of the aeronautical product; and
(c)there is a need to change or install new item of equipment for the purpose of enhancing safety or to bring in more user comfort.]
49. [ Type certificate for an aircraft, aircraft component and items of equipment, designed or manufactured in India and issue of type certificate. [Substituted by G.S.R. 218, dated 13.3.1991. ]- (1) The Director-General may direct by general or special order that there shall be type certificate in respect of any aircraft, aircraft component or item of equipment designed, manufactured, sold or distributed in India, as a prerequisite to the issue, renewal or continued validity of a certificate of airworthiness, in respect of an aircraft in which an aircraft component or item of equipment of that type has been fitted or installed:[Provided that nothing contained in this sub-rule shall apply in case of microlight aircraft.](2) A person may apply to the Director-General for issue of a type certificate in respect of any aircraft, aircraft component or item of equipment.(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 aircraft, aircraft component or item of equipment 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.[49-A. Issue of type certificate to an aircraft, aircraft component and items of equipment imported in India. [Inserted by G.S.R. 1202, dated 23.7.1976. ]- (1) The Director-General may direct by general or special order that there shall be a type certificate in respect of any aircraft, aircraft component or item of equipment imported in India.(2) The Director-General may issue a type certificate in respect of any aircraft, aircraft component or item of equipment imported in India.]49-B. Validation of type certificate for aircraft, aircraft components and items of equipment imported in India.- (1) The Director-General may validate a type certificate in respect of any aircraft, aircraft component and item of equipment, that may be imported:Provided that--(a) the airworthiness authority of the country in which it is manufactured has issued a certificate of airworthiness, type certificate or a similar document in respect of that aircraft, aircraft component, or item of equipment, as the case may be;(b) it meets with the airworthiness requirements which may be laid down by the Director-General; and(c) the applicant furnishes such documents and technical data regarding the suitability of the product for aviation purposes as may be specified and as the Director-General may require:Provided further that the Director-General may, by order in writing and subject to such conditions as may be stated in that order, exempt any aircraft, aircraft component or item of equipment from the provisions of this rule.49-C. Type certificate-aircraft categories.- The type certificate of an aircraft when issued or validated may be grouped as an aircraft in one or more categories as may be specified. The operation of the aircraft shall be restricted to those authorised.49-D. Cancellation, suspension or endorsement on type certificate.- If at any time the Director-General is satisfied that there is a reasonable doubt to indicate that the safety of the aircraft is imperilled because of a defect in the aircraft, aircraft component or item of equipment of that aircraft, he may cancel, suspend or endorse the type certificate issued or validated for the aircraft, aircraft component or item of equipment, or may require the incorporation of any modification as a condition of the type certificate remaining in force, as the case may be.]