(1)When a licence has been granted by the competent authority of a Contracting State and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such period as it shall think fit, confer on such licence the same validity for the purpose of provision of air traffic service in India as if it had been granted under these rules.(2)The validation granted under sub-rule( 1) shall -(a)not extend beyond the period of validity of the licence(b)cease to be valid if the licence upon which it was issued is revoked or suspended; and(c)be subject to the provisions of rule 19.
