(1)The [certificate of airworthiness or special certificate of airworthiness] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] of an aircraft shall be deemed to be suspended when an aircraft--(a)ceases or fails to conform with the requirement of these rules, in respect of operation, maintenance, modification, repair, replacement, overhaul, process or inspection, applicable to that aircraft; or(b)is modified or repaired otherwise than in accordance with the provisions of these rules; or(c)suffers major damage; or(d)develops a major defect which would affect the safety of the aircraft or its occupants in subsequent flights.
