(1)Pilot.-(a) Private aircraft.-Every private aircraft shall be flown by a person holding a valid pilot's license issued in accordance with Schedule II:Provided that:--(i)a private aircraft shall not be flown by a person holding a Student Pilot's License;(ii)a private aircraft shall not be flown by a person holding a Private Pilot's License for remuneration or hire of any kind;(iii)a private aircraft carrying passengers at night, shall not be flown by a person holding a Private Pilot's License, without having a valid [Instrument Rating].(b)Public transport and aerial work aircraft.-Every public transport or aerial work aircraft (other than a microlight or a glider or a balloon) shall be flown by a person holding an appropriate professional pilot's license, i.e., a Commercial, [* * *] [Omitted 'Senior Commercial' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).] or Airline Transport Pilot's License issued in accordance with Schedule II:Provided that an aircraft other than a microlight, a glider or a balloon which is the property of or is being used by a duly constituted flying/gliding/ballooning/aerosport club may be flown by a person holding a Student Pilot's or a Private Pilot's License for the purpose of receiving instructions or for qualifying, renewal of a license or for issue of a higher category of license:Provided further that an aircraft other than a microlight or a glider or a balloon which is the property of, or being used by, a duly constituted flying/gliding/ballooning/aerosport club flown by a member and carrying a person otherwise than for the purpose of instructing such person in flying, shall not for the purpose of this rule, be deemed to be flown for public transport, if however, in respect of such carriage, payment is made, either directly on indirectly, to the pilot of the aircraft or the pilot of the aircraft is a paid employee of the flying/gliding/ballooning/aerosport club, the aircraft shall be deemed to be flown for public transport.
