56. [ Indian aircraft operating outside India. [Substituted by G.S.R. 1202, dated 23.7.1976. ]
- Where an aircraft registered in India is operating in a country outside India, the aircraft, or any of its components or items of equipment shall not be modified, repaired, replaced, inspected or overhauled except by or under the supervision, of, and certified by--(a)in the case of contracting State, a person who is approved for the purpose by the appropriate authority of contracting State in accordance with the minimum requirements adopted in pursuance of the convention and recognised by the Director-General as sufficient for the purpose;(b)in the case of country other than a contracting State, a person who possesses qualifications which are recognised by the Director--General as sufficient for the purpose.[Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.]
