158A. [ Aircraft registered in or belonging to foreign State. [Inserted by G.S.R. 83, dated 1.1.1966. ]
- Except as provided in rules 134 and 158, no aircraft registered in, or belonging to a foreign State, shall be flown into, over, across or within India except with the prior permission of the Director-General and except in accordance with such terms and conditions as he may think fit to impose while granting such permission:Provided that the Director-General may, by general or special order, exempt any aircraft or class of aircraft either generally or in respect of any specified flight from the provisions of this rule.][Note. [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009). ] - 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.]
