(3)[ The Aircraft Maintenance Engineer's licence may be granted in the following categories and sub-categories, as applicable, namely: -(a)Category A, classified into the following sub-categories: -(i)A1 Aeroplanes Turbine;(ii)A2 Aeroplanes Piston;(iii)A3 Helicopters Turbine;(iv)A4 Helicopters Piston.(b)Category B1, classified into the following sub-categories: -(i)B1.1 Aeroplanes Turbine;(ii)B1.2 Aeroplanes Piston;(iii)B1.3 Helicopters Turbine;(iv)B1.4 Helicopters Piston.(c)Category B2, applicable to all aircraft.(d)Category B2L, applicable to all aircraft shall be issued with the ?system rating as specified by the Director General.(e)Category B3, applicable to piston-engine non-pressurised aeroplanes of 2000 kilogram Maximum Take-off Mass and below.(f)Category L, classified into the following sub-categories: -(i)L1C: Composite sailplanes;(ii)L1: sailplanes;(iii)L2C: composite powered sailplanes and composite Light Aircraft 1 aeroplanes;(iv)L2: powered sailplanes and Light Aircraft 1 aeroplanes;(v)L3H: hot-air balloons;(vi)L3G: gas balloons;(vii)L4H: hot-air airships;(viii)L4G: Light Aircraft 2 gas airships; and(ix)L5: gas airships other than Light Aircraft 2.Note: Light Aircraft 1 and Light Aircraft 2 means a manned aircraft as specified by the Director-General.(g)Category C, applicable to aeroplanes and helicopters.
