- When an application is made for the registration of an aircraft before its import into India, for the purpose of the import of the aircraft by air, a temporary certificate of registration may, subject to the conditions of sub-rule (3) of rule 30, be granted by the Central Government to the owner of the aircraft complying with clauses (a) and (b) of sub-rule (1) of rule 31. Such temporary certificate shall be valid only until the landing of the aircraft at a customs aerodrome in India, when the certificate shall be delivered by the pilot or other person-in-charge to [the Director-General] [Substituted 'the local Aerodrome Officer' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]. Thereafter, on production by or on behalf of the owner of the aircraft of the certificate mentioned in clause (c) of sub-rule (1) of rule 31, the certificate or registration may be granted by the Central Government:[* * *] [Omitted 'Provided that, if an aircraft in respect of which a temporary certificate of registration has been issued, is imported otherwise than by air, such temporary certificate shall cease to be valid on the date of import of the aircraft and the temporary certificate shall forthwith be delivered by the owner to the Director--General, and thereafter the certificate of registration may be granted by the Central Government.' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
