(6)[ The registration of an aircraft registered in India may be cancelled at any time by the Central Government, if it is satisfied that--(i)such registration is not in conformity with the provisions of sub-rule (2); or(ii)the registration has been obtained by furnishing false information; or(iii)the aircraft could more suitably be registered in some other country; or(iv)the lease in respect of the aircraft, registered in pursuance of sub--clause (iv) of clause (a) of sub-rule (2) [has expired or has been terminated in accordance with terms of lease or]](v)[ the certificate of airworthiness in respect of the aircraft has expired for a period of five years or more; or] [Inserted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ](vi)[] [Renumbered by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ] the aircraft has been destroyed or permanently withdrawn from use; or(vii)[] [Renumbered by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008) ] it is inexpedient in the public interest that the aircraft should remain registered in India.]
