(1)An application for the certification for communication, navigation, surveillance or air traffic management facility to be established or used at an aeronautical telecommunication station in support of air traffic service or aircraft operation or navigation shall be made to the Director-General along with the communication, navigation and surveillance manual.(2)The application under sub-rule (1) shall be in such form and contain such particulars as may be specified by the Director-General.(3)The Director-General may, for disposal of the application, require the applicant to furnish any additional information which he considers necessary.(4)The Director-General shall certify a communication, navigation, surveillance or air traffic management facility, subject to any conditions as may be considered necessary.
