153. [ Carriage of mails. [Substituted by S.R.O. 768, dated 2.4.1955.]
- [Every operator engaged in scheduled air transport services shall carry such services] such mails as may, from time to time, be required to be carried from one place to another by the Director-General, Posts and Telegraphs, or any person authorised by him in this behalf.][PART XIII-A] [Part XIII-A (containing Rules 154, 155, 155-A) inserted by G.S.R. 1202, dated 23.7.1976.] Engineering, Inspection And Manual Requirements-owners Or Operators
