(7)[ The registration of an aircraft registered in India, to which the provisions of the Cape Town Convention or Cape Town Protocol apply, shall be cancelled by the Central Government, [within five working days] [Inserted by Notification No. G.S.R. 78(E), dated 9.2.2015 (w.e.f. 23.3.1937)] Protocol, if an application is received from IDERA Holder prior to expiry of the lease alongwith:-(i)the original or notarised copy of the IDERA; and(ii)a certificate that all Registered Interests ranking in priority have been discharged or the holders of such interest have consented to the deregistration and export:Provided that the deregistration of an aircraft by the Central Government under sub-rule (6) or sub-rule (7) shall not affect the right of any entity thereof, or any inter-governmental organization, or other private provider of public services in India to arrest or detain or attach or sell an aircraft object under its laws for payment of amounts owed to the Government of India, any such entity, organization or provider directly relating to the services provided by it in respect of that object.] [Substituted by G.S.R. 404(E), dated 14.7.1997. ]
