(2)An aircraft may be registered in India in either of the following categories, namely:-Category A-Where the aircraft is wholly owned either--(i)by citizens of India; or(ii)by a company or corporation registered and having its principal place of business within India [***]; [Words "and the Chairman and at least two--thirds of the Directors of which are citizens of India" omitted by by G.S.R. 28(E) - dated 17.1.2011 w.e.f. 17.1.201.] or(iii)[ by the Central Government or any State Government or any Company or Corporation owned or controlled by either of the said Governments;] [Substituted by G.S.R. 243(E), dated 2.8.1996.](iv)[ by a company or corporation registered elsewhere than in India: [Inserted by G.S.R. 36, dated 7.1.199.]Provided that such company or corporation has given the said aircraft on lease to any person mentioned in sub-clause (i), sub--clause (ii) or sub-clause (iii); and]Category B-Where the aircraft is wholly owned either--(i)by persons resident in or carrying on business in India; who are not citizens of India, or(ii)by a company or corporation registered elsewhere than in India and carrying on business in India.
