49E. Recognition of Type Certificate or Restricted Type Certificate of an aeronautical product issued by a Contracting State.
- The Director-General may accept the type certificate or restricted type certificate in respect of an aeronautical product issued by a Contracting State whose airworthiness requirements shall be in accordance with these rules, if -(a)the State aviation authority of the State in which it is designed has issued a type certificate or restricted type certificate in respect of that aeronautical product;(b)it meets the airworthiness requirements specified by the Director-General; and(c)the applicant furnishes documents and technical data as may be required to assess the suitability or safety of the aeronautical product.
