63. [ Aircraft for which radio apparatus is obligatory. [Substituted by G.S.R. 323(E), dated 12.3.1994. ]
(1)All aircraft registered in India and required to be operated in accordance with VFR/IFR condition shall be provided with communication equipment which is capable of conducting two-way communication at all times with those aeronautical stations and on those frequencies as prescribed by the appropriate authority. The communication equipment so provided shall be of a type approved by the airworthiness authority of the country of manufacture of aircraft and acceptable to the Director-General.(2)An aircraft shall be provided with navigation equipment which will enable it to proceed-(a)in accordance with the flight plan; and(b)in accordance with the requirement of air traffic services, except when, if not so precluded by the appropriate authority, navigation for flights under the visual flight rules is accomplished by visual reference to land marks at least every 110 kms. (60 Nautical Miles).][Note.-For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994. ]
