55A. [ Issue of Special Flight Permit. [Inserted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]
(1)The Director-General may issue a special flight permit when an aircraft is not fully in compliance with the airworthiness requirements but is in a condition for safe operation subject to such conditions as are specified in the special flight permit.(2)The owner or operator of an aircraft may apply to the Director-General for the issue of a special flight permit in respect of the aircraft for any of the purposes as specified by the Director-General.(3)The Director-General may issue a special flight permit in respect of an aircraft when, -(a)an applicant furnishes such documents as may be specified by the Director-General; and(b)the Director-General is satisfied that the aircraft is in a condition for safe operation.]
