(1)The following log books shall be kept and maintained in respect of all aircraft registered in India, namely:--(a)a journey log book;(b)an aircraft log book;(c)an engine log book for each engine installed in the aircraft;(d)a propeller log book for every variable pitch propeller installed in the aircraft;(e)a radio apparatus log book for aircraft filled with radio apparatus;(f)any other log book that may be required by the Director-General.(2)The Director-General may require that a technical log or flight log be provided in respect of an aircraft and be maintained in such manner as may be specified by him.(3)Log books shall be of such type and shall contain such information, entries and certification as may be specified by the Director-General Log books and logs shall be preserved until such title as may be specified.[Explanation.-For the purpose of this rule, the expression "journey log book" includes any other form or manner of recording the requisite information acceptable to the Director-General.] [Substituted by G.S.R. 323(E), dated 12.3.1994.][Note. - For the purpose of this rule, foreign registered aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian registered aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Added by G.S.R. 20(E), dated 12.1.1994.]
