- Except under, and in accordance with the terms and conditions of, a permit issued by the Director-General of Civil Aviation-(1)no aircraft registered in India shall leave India for the purpose of a flight to a place outside India;(2)no aircraft shall undertake a flight to any territory which the Central Government may, by notification in the Official Gazette, declare to be a prohibited territory.[Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009).]
