(3)[ These rules shall also apply to aircraft registered in a contracting State and operated pursuant to an agreement for the lease, charter or interchange of the aircraft or any similar arrangement by an operator who has his principal place of business, or, if he has no such place of business, his permanent residence in India, provided that an agreement has been reached between the Government of the State of registry of the aircraft and the Government of India in regard to transfer of functions and duties pursuant to Article 83 bis of the Convention. The extent of application of these rules to such aircraft shall be as per the agreement between the two Governments.
