(7)The holder of a Student Pilot's License may log as pilot-in-command only that portion of the flight time during which he is the sole occupant of an aircraft provided that, in the case of an aircraft which requires more than one pilot in accordance with sub-rule (7) of rule 38-A and rule 6-B, he may log as pilot-in--command that portion of the flight time during which he acts as pilot-in--command of the aircraft.
