(3)The prohibition imposed in pursuance of sub-rule (1) shall not be removed until the appropriate authority of the country of registration of the aircraft notifies to the Director-General--(a)that the damage or defect suffered or ascertained has been removed;(b)that the damage suffered or defect found or ascertained is not of such a nature as to prevent minimum requirements of safety adopted in pursuance of the Convention; or(c)that in the circumstances of a particular case, the aircraft should be permitted to fly without passengers to place at which it can be restored to an airworthy condition.
