(2)[ The Central Government may cancel or suspend any certificate granted under these rules relating to air worthiness of an aircraft or a type certificate of an aircraft component, or item of equipment, if the Central Government is satisfied that a reasonable doubt exists as to the--(a)safety of the aircraft or the type of aircraft; or(b)airworthiness of the aircraft component or item of equipment in respect of which a type certificate exists, and may vary any condition attached to any such certificate if the Central Government is satisfied that reasonable doubt exists as to whether such conditions afford a sufficient margin of safety.][(2-A) Where the licensing authority is satisfied, after giving him an opportunity of being heard, that any person has contravened or failed to comply with these rules or any direction issued under rule 133-A, it may, for reasons to be recorded in writing, suspend or cancel or vary any particulars entered in any license, certificate, authorisation or approval granted by it, and may require the holder of the license, certificate, authorisation or approval to surrender the same for cancellation, suspension, endorsement or variation.] [Inserted by G.S.R. 167(E), dated 13.3.2009 (w.e.f. 13.3.2009).]
