[Cites 0, Cited by 0]
[Section 156]
[Entire Act]
Union of India - Subsection
Section 156(5) in Aircraft Rules, 1937
| 156. [ Inspection. [Substituted by G.S.R. 1202, dated 23.7.1976.]- (1) Any person, authorised by the Director-General by general or special order in writing in this behalf, may--(a) at all reasonable times enter any place to which access is necessary for the purpose of exercising his powers or carrying out his duties under these rules;(b) at all times during working hours enter that portion of any organization, factory or place in which aircraft, aircraft components, items of equipment, materials are being designed, manufactured, overhauled, repaired, modified, assembled, tested, stored, and inspect any such organization, factory or place, aircraft component and items of equipment and drawings relating thereto;(c) at any time inspect any aircraft including a private aircraft which is required by these rules to be certified as airworthy or in respect of which a certificate of airworthiness is in force or has been suspended or deemed to be suspended;(d) [ enter, inspect and search any aircraft or any aviation facility, including air navigation serives, and also inspect any personnel, documents and records for the purpose of securing compliance with any of these rules or the provisions of the Aircraft Act, 1934 (22 of 1934).](2) Any person authorised by the Director-General to inspect under sub-rule (1) shall advise the owner or operator of the aircraft and the organization in the method of inspection, manufacture and maintenance of aircraft.](3) [ The owner or operator of the aircraft, organization or air navigation facility shall allow the person so authorised, access any part of the aircraft, organization or air navigation facility including equipment, records, documents and personnel and shall co-operate in conducting the activities referred in sub-rule (1).] [Inserted by G.S.R. 812(E), dated 21.11.2008 (w.e.f. 21.11.2008).] |