(4)The holder of an aircraft maintenance licence shall have his licence endorsed with the relevant rating for exercising the certification privileges as laid down in sub-rule (12) of this rule:(i)For Category B1, B2, B2L, C and L, the relevant aircraft or system ratings shall be as specified by the Director-General.(ii)For Category B3, the relevant rating shall be 'piston-engine nonpressurised aeroplanes of 2000 kilogram Maximum Take-off Mass and below'.(iii)For Category A, no rating shall be endorsed.]
