(1)A private aircraft, aircraft components and items of equipment shall be maintained as may be specified by the Director--General.(2)An owner shall maintain complete record of aircraft, aircraft components and items of equipment as included in the approved manual, of total time flown, the time flown since last overhaul and time flown since last inspection and any other data as may be specified by the Director-General. The records shall be made available for inspection and check and shall be maintained for such period as may be specified by the Director-General.(3)An owner shall comply with the engineering inspection and manual requirements, as may be specified in expanded [Civil Aviation Requirements.] [Substituted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ]
