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[Section 50]
[Entire Act]
Union of India - Subsection
Section 50(8) in Aircraft Rules, 1937
| 50. [ Certificate of airworthiness. [Substituted by G.S.R. 1202, dated 23.7.1976.]- (1) The owner or operator of an aircraft may apply to the Director-General for the issue or renewal of a certificate of airworthiness in respect of the aircraft or for the validation of a certificate of airworthiness issued elsewhere in respect of the aircraft.(2) The Director-General may issue or renew a certificate of airworthiness in respect of an aircraft when--(a) the applicant furnishes such documents or other evidence relating to the airworthiness of the aircraft as may be specified and as the Director-General may require by special or general order; and(b) the Director-General is satisfied that it is airworthy.(3) The Director-General may validate a certificate of airworthiness in respect of any aircraft that may be imported:Provided that--(a) the airworthiness authority of the country in which the aircraft is manufactured, has issued a certificate of airworthiness or such equivalent document;(b) the airworthiness requirements as may be laid down by the Director--General are complied with; and(c) the applicant furnishes necessary documents and technical data relating to the aircraft as may be specified and as the Director--General may require.(4) The Director-General may issue, renew or render valid a certificate of airworthiness in one or more of the categories of aircraft as may be specified. The operations of the aircraft shall be restricted in those categories authorised in the certificate of airworthiness.(5) Subject to these rules, a certificate of airworthiness shall remain in force for such period as may be specified in the certificate and may from time to time be renewed by the Director-General. In addition, the Director-General may require the aircraft to be inspected by a person authorised in this behalf by the Director-General or tested in flight, or to be so inspected and so tested and the owner or operator of the aircraft shall give all necessary facilities for such inspection and tests.] |