(6)[ The Director-General may impose operating restriction on the license in the event of non-compliance with any condition imposed under sub-rule (1) or if any safety concern emerges during the aerodrome inspection and remains unresolved beyond the period specified by the Director-General.] [Inserted by Notification No. G.S.R. 1156 (E), dated 15.12.2016 (w.e.f. 23.3.1937).]
