Aircraft (First Amendment) Rules, 2022

 

[08th April 2022]

Whereas, the draft of certain rules further to amend the Aircraft Rules, 1937, was published as required under section 14 of the Aircraft Act, 1934 (22 of 1934), vide notification of the Government of India in the Ministry of Civil Aviation, number G.S.R. 679 (E), dated the 30th September, 2021 in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), inviting objections and suggestions from all persons likely to be affected thereby, before the expiry of the period of thirty days from the date on which copies of the Gazette containing the said notification were made available to public;

And whereas, copies of the Gazette containing the said notification were made available to the public on the 1st October, 2021;

And whereas, the objections and suggestions received from the public in respect of the draft rules within the period specified have been taken into consideration;

Now, therefore, in exercise of the powers conferred by sections 4, 5 and 10A of the Aircraft Act, 1934 (22 of 1934), the Central Government hereby makes the following rules further to amend the Aircraft Rules, 1937, namely: -

Rule - 1. Short title and commencement.

(1)     These rules may be called the Aircraft (First Amendment) Rules, 2022.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

In the Aircraft Rules, 1937, "

(A)     in rule 3, "

(i)           clause (11) shall be re-numbered as clause (10D) and after clause (10D) as so re-numbered, the following clause shall be inserted, namely :-

"(11) "Basic Instrument Flight Trainer" means a device which is equipped with appropriate instruments, and which simulates the flight deck environment of an aircraft in flight in instrument flight conditions;";

(ii)         clause (21A) shall be re-numbered as clause (21AA) and before clause (21AA) as so renumbered, the following clause shall be inserted, namely :-

"(21A) "Flight Dispatcher" means a person designated by the operator to engage in the control and supervision of flight operations, who supports, briefs and assists the pilot-incommand in the safe conduct of the flight;";

(iii)       after clause (21C), the following clauses shall be inserted, namely:-

"(21D) "Flight Procedures Trainers" means a device which provides a realistic flight deck environment, and which simulates instrument responses, simple control functions of mechanical, electrical, electronic and the like, aircraft systems, and the performance and flight characteristics of aircraft of a particular class;

(21E) "Flight Simulator" means a device which provides an accurate representation of the flight deck of a particular aircraft type to the extent that the mechanical, electrical, electronic and the like, aircraft systems control functions, the normal environment of flight crew members, and the performance and flight characteristics of that type of aircraft are realistically simulated;

(21F) "Flight Simulation Training Device" means Flight Simulator, Flight Procedures Trainers or Basic Instrument Flight Trainer in which flight conditions are simulated on the ground;";

(iv)       for clause (33C), the following clause shall be substituted, namely:-

"(33C) "Maintenance" means the performance of tasks on an aircraft, engine, propeller or associated part required to ensure the continuing airworthiness of an aircraft, engine, propeller or associated part including any one or combination of overhaul, inspection, replacement, defect rectification, and the embodiment of a modification or repair;";

(v)        for clauses (48AA) and 48(B), the following clauses shall be substituted, namely:-

"(48AA) "Safety" means the state in which the risks associated with aviation activities, related to, or in direct support of the operation of aircraft, are reduced and controlled to an acceptable level.

Explanation. - For the purposes of this clause, the expression "acceptable level" is the minimum degree of safety that must be assured by a system in actual practice;

(48B) "Safety Data" means a defined set of facts or set of safety values collected from various aviation related sources, which is used to maintain or improve safety;

(48C) "Safety Information" means safety data processed, organised or analysed in a given context so as to make it useful for safety management purposes;

(48D) "Safety Oversight" means a function performed by a State to ensure that individuals and organisations performing an aviation activity comply with safety related national laws and regulations.;"

(B)     rule 29(D) shall be re-numbered as rule 29D and after rule 29D as so re- numbered, the following rules shall be inserted, namely:-

"29E. Mandatory safety reporting system.-The Directorate General of Civil Aviation shall establish a mandatory safety reporting system to facilitate collection of safety data and safety information on actual or potential safety deficiencies and specify the procedure for the same.

29F. Voluntary safety reporting system.-

(1)     The Directorate General of Civil Aviation shall establish a voluntary safety reporting system to facilitate collection of safety data and safety information on actual or potential safety deficiencies that may not be captured by the mandatory safety reporting system established under rule 29E.

(2)     The voluntary safety reporting system established under sub-rule (1) shall be non-punitive and afford protection to safety data captured by, and safety information derived from, voluntary safety reporting system and related sources and if considered expedient by the Central Government, the safety data and safety information may be collected through any other agency.

(3)     The safety data and safety information so collected under sub-rule (1) shall be handled in a manner so as to prevent its use for purposes other than safety, and shall appropriately be safe guarded and the confidentiality about the identity of the person making report shall be maintained.";

(C)     in rule 30, after sub-rule (1A), the following rule shall be inserted, namely:-

"(1B) The Central Government may, on receipt of application along with the fee provided in sub-rule (3B) of rule 35, reserve a registration mark for a period of one year, which may be further extended for one year at a time.";

(D)     in rule 35, --

(i)           after sub-rule (3A), the following sub-rule shall be inserted, namely:--

"(3B) A fee of rupees ten thousand shall be payable for reserving a registration mark and such reservation may further be extended on payment of ten thousand rupees at a time."

(ii)         for sub-rule (4), the following sub-rule shall be substituted, namely:-

"(4) The fee shall be paid electronically in the manner as specified by the Director-General.";

(E)     after rule 38B, the following rules shall be inserted, namely:-

"38C. Flight Dispatcher Approval. –

(1)     No operator shall assign duties to a person as a flight dispatcher without prior approval of the Director-General.

(2)     An operator may apply along with prescribed fee to the Director-General for obtaining approval of flight dispatcher.

(3)     The Director General may specify the requirements for approval of Flight Dispatcher.

(4)     The Director-General may, on being satisfied that a person has met all the requirements to act as a flight dispatcher, grant an approval of flight dispatcher to operator.

(5)     The approval granted under sub-rule (4), unless suspended or cancelled, shall remain valid for a period not exceeding five years, and on being satisfied, the Director General may renew it for a further period not exceeding five years at a time.

(6)     Fee for approval as flight dispatcher shall be rupees five thousand only and fee for renewal of flight dispatcher approval shall be rupees two thousand five hundred only.

(7)     The fee shall be paid electronically in the manner as specified by the Director-General.";

(F)      in rule 39C, in sub-rule (1), in Table, -

(i)       for serial number (ii) and the entries relating thereto, following serial numbers and entries shall be substituted, namely :"

"(ii) Commercial Pilot‘s Licence (aeroplanes or helicopters) and Flight Navigator‘s Licence Twelve months Five years

(iia) Flight Radio Telephone Operator‘s Licence Twelve months up to the validity of Radio Telephone Restricted";

(ii)      in serial number (iii), in column (3), for words "Five years", the words " Ten years" shall be substituted;

(G)     in rule 41A, after sub-rule (3), the following sub-rules shall be inserted, namely :"

"(3A) The Director General may specify the requirements for approval of Check Pilots and Examiners.

(3B) The approval granted under sub-rule (3), unless suspended or cancelled, shall remain valid for a period not exceeding five years, and on being satisfied, the Director General may renew it for a further period not exceeding five years at a time.

(3C) The Director General may also appoint examiners for standardisation check of Check Pilots and Examiners approved under sub-rule (3) and specify the manner in which such checks shall be carried out.";

(H)     in rule 41B,"

(i)       in the heading, for the word "Approved", the word "Flying" shall be substituted;

(ii)      in sub-rule (4), in clause (c), -

(a)      for the words "period of two years", the words "period not exceeding five years" shall be substituted;

(b)      the proviso shall be omitted;

(iii)     for sub-rule (5), the following sub-rule shall be substituted, namely:-

"(5) The fee shall be paid electronically in the manner as specified by the Director General.";

(I)      after rule 41B, the following rule shall be inserted, namely:-

"41C. Flight Simulation Training Device Qualification Certificate. "

(1)     An organisation may apply along with prescribed fee to the Director-General for a Qualification Certificate of Flight Simulation Training Device or for the validation of a Qualification Certificate issued by the Civil Aviation Authority of a Contracting State in respect of a Flight Simulation Training Device.

Explanation. " For the purpose of this sub-rule (1), the organisation means:

(a)      an Operator;

(b)      a Training Organisation approved under these rules; or

(c)      a Training Organisation approved by civil aviation authority of a contracting state for operating and maintaining Flight Simulation Training Device.

(2)     The Director-General may specify the requirements for Qualification Certificate or validation of Flight Simulation Training Device and the type of trainings which can be imparted on such devices.

(3)     The Director-General may on being satisfied that it met all the requirements, issue a Qualification Certificate or validate the Qualification Certificate of Flight Simulation Training Device issued elsewhere, as the case may be.

(4)     No airline operator shall use such qualified or validated Flight Simulation Training Device for the training of their personnel without obtaining written permission from the Director-General in the form and manner as specified by him.

(5)     If the Director-General is satisfied that there is sufficient ground for doing so, after giving him an opportunity of being heard and reasons to be recorded in writing, may suspend or cancel such certificate or validation, as the case may be.

(6)     The Qualification Certificate or validation granted under sub-rule (3), unless suspended or cancelled, shall remain valid for a period not exceeding two years, and on being satisfied, the Director General may renew it for a further period not exceeding two years at a time.

(7)     Fee for Qualification Certificate or validation of Flight Simulation Training Device for aircraft type having maximum permissible take-off weight more than 5700 kilograms shall be rupees two lakh only and for renewal of such certificate or validation, as the case may be, the fee shall be rupees one lakh only.

(8)     Fee for Qualification Certificate or validation of Flight Simulator Training Device for aircraft type having maximum permissible take-off weight up to 5700 Kilograms shall be rupees one lakh only and for renewal of such certificate or validation, as the case may be, the fee shall be rupees fifty thousand only.

(9)     An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if the inspection, audit or surveillance in respect of issue or renewal of validation of Qualification Certificate of a Flight Simulator Training Device is required to be carried out at any place outside of India.

(10)   The fee shall be paid electronically in the manner as specified by the Director-General.";

(J)      in rule 48, -

(i)       in sub-rule (1), for serial number (ix) and entries relating thereto, the following serial numbers and entries shall be substituted, namely:-

"(ix) Where the examination is conducted online: Rs 2500 per paper

(x)   Where the examination is conducted online on demand : Rs. 5000 per paper";

(ii)      in sub-rule (2), for the opening portion, the following shall be substituted, namely:-

"For all flying tests, the candidate or operator, as the case may be, shall be required to provide the aircraft or flight simulator and bear all charges in this respect, and if a Government Examiner is carried on board during the flying test or standardisation check, the following fee shall be payable to the Central Government, namely: -";

(iii)     for sub-rule (2A),the following sub-rules shall be substituted, namely:-

"(2A) For Approval or Renewal of Check Pilots or Examiners, the following fee shall be payable, namely: -

(i)       Approval of Check Pilots or Examiners: Rs. 10,000/-

(ii)      Renewal of Check Pilots or Examiners: Rs. 5,000/-

(2AA) The fee shall be paid electronically in the manner as specified by the Director-General.";

(K)     in rule 61, "

(i)       for sub-rules (3), (4) and (4A), the following sub-rules shall be substituted, namely:-

"(3) The Aircraft Maintenance Engineers licence may be granted in the following categories and sub-categories, as applicable, namely: -

(a)      Category A, classified into the following sub-categories: -

(i)       A1 Aeroplanes Turbine;

(ii)      A2 Aeroplanes Piston;

(iii)     A3 Helicopters Turbine;

(iv)    A4 Helicopters Piston.

(b)      Category B1, classified into the following sub-categories:--

(i)       B1.1 Aeroplanes Turbine;

(ii)      B1.2 Aeroplanes Piston;

(iii)     B1.3 Helicopters Turbine;

(iv)    B1.4 Helicopters Piston.

(c)      Category B2, applicable to all aircraft.

(d)      Category B2L, applicable to all aircraft shall be issued with the system rating as specified by the Director General.

(e)      Category B3, applicable to piston-engine non-pressurised aeroplanes of 2000 kilogram Maximum Take-off Mass and below.

(f)       Category L, classified into the following sub-categories: -

(i)       L1C: Composite sailplanes;

(ii)      L1: sailplanes;

(iii)     L2C: composite powered sailplanes and composite Light Aircraft 1 aeroplanes;

(iv)    L2: powered sailplanes and Light Aircraft 1 aeroplanes;

(v)      L3H: hot-air balloons;

(vi)    L3G: gas balloons;

(vii)   L4H: hot-air airships;

(viii)  L4G: Light Aircraft 2 gas airships; and

(ix)    L5: gas airships other than Light Aircraft 2.

Note: Light Aircraft 1 and Light Aircraft 2 means a manned aircraft as specified by the Director-General.

(g)      Category C, applicable to aeroplanes and helicopters.";

(4)   The holder of an aircraft maintenance licence shall have his licence endorsed with the relevant rating for exercising the certification privileges as laid down in sub-rule (12) of this rule:

(i)           For Category B1, B2, B2L, C and L, the relevant aircraft or system ratings shall be as specified by the Director-General.

(ii)         For Category B3, the relevant rating shall be piston-engine non pressurised aeroplanes of 2000 kilogram Maximum Take-off Mass and below.

(iii)       For Category A, no rating shall be endorsed.";

(ii)      in sub-rule (5), in clause (d), for sub-clauses (i) and (ii), the following sub-clauses shall be substituted, namely:-

"(i)   for Category A, Sub-categories B1.2, B1.4 and Category B3:

(A)     three years of practical aircraft maintenance experience on operating aircraft; or

(B)     two years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or

(C)     one year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.

(ii) for Sub-categories B1.1 and B1.3 and Category B2:

(A)     five years of practical aircraft maintenance experience on operating aircraft; or

(B)     three years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or

(C)     two year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.

(iia) for Category B2L:

(A)     three years of practical maintenance experience in operating aircraft, covering the corresponding system rating, if the applicant has no previous relevant technical training; or

(B)     two years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognised University; or

(C)     one year of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B.

(iib) for Category L:

(A)     two years of practical experience in operating aircraft covering a representative cross section of maintenance activities in the corresponding subcategory; or

(B)     one years of practical maintenance experience on operating aircraft, covering the corresponding system rating, and having acquired a Degree in Aircraft Maintenance or Degree in Engineering from a recognized University or successfully completed basic aircraft maintenance training conducted by a training organisation approved under rule 133B:

Provided that for the addition of a category or a sub-category or addition within a category or a sub-category or a system rating to an existing licence, the practical maintenance experience relevant to the category, sub-category or new system rating shall be as specified by the Director General:

Provided also that twelve years of practical aircraft maintenance experience acquired outside a civil aircraft maintenance environment in the relevant category supplemented by at least one year of recent experience in civil aircraft maintenance environment, shall be treated as equivalent to the requirements laid down in (i) to

(iib) above.";

(iii)     in sub-rule (11), in clause (a), for words "five years", occurring at both the places, the words "ten years" shall be substituted.;

(iv)    in sub-rule (12), -

(a)      in clause (ii), in Explanation (b), for word, letter and figure "Category B3", the words, letters and figure "Category B3 or Category L" shall be substituted;

(b)      after clause (iii), the following clause shall be inserted, namely:-

"(iiia) Category B2L licence holder to issue certificates of release to service and to act as B2L support staff for the maintenance performed on electrical systems; maintenance performed on avionics systems within the limits of the system ratings specifically endorsed on the licence; and when holding the airframe system rating, performance of electrical and avionics tasks within power plant and mechanical systems, requiring only simple tests to prove their serviceability.";

(c)      after clause (iv), the following clause shall be inserted, namely:-

"(iva) Category L licence holder to issue certificates of release to service and to act as L support staff for maintenance performed on aircraft structure, power plant and mechanical and electrical systems; work on radio, Emergency Locator Transmitters and transponder systems; and work on other avionics systems requiring simple tests to prove their serviceability.";

(v)      for sub-rule (14), the following sub-rule shall be substituted, namely:-

"(14) A person holding a valid Aircraft Maintenance Engineers Licence in the old format may be issued, with or without limitation and without further examination, an Aircraft Maintenance Engineers Licence in the appropriate category under this rule subject to such conditions as may be specified by the Director-General.";

(L)      in rule 62, "

(i)       in sub-rule (1), in the Table, under item (E), for serial number (i) and entries relating thereto, the following serial number and entries shall be substituted, namely:-

"(i) (a) for normal examination

(b) for online examination

(c) online on demand examination Rs. 500 per paper

Rs 1500 per paper

Rs. 3,000 per paper";

(ii)      for sub-rule (2), the following sub-rule shall be substituted, namely:-

"(2) The fee shall be paid electronically in the manner as specified by the Director-General.";

(M)     in rule 84, for the words "twenty-four months", occurring at both the places, the words "five years" shall be substituted;

(N)     in rule 87, for sub-rule (3), the following rule shall be substituted, namely:-

"(3) The fee shall be paid electronically in the manner as specified by the Director-General.";

(O)     in rule 133B, -

(i)       in sub-rule (1),-

(a)      in clause (a), in sub-clause (ii), for the words "and continuing airworthiness management of an aircraft", the words "including aircraft components" shall be substituted;

(b)      in clause (b), -

(i)       for the words "Continuing Airworthiness Management Exposition", the words

"Combined Airworthiness Exposition" shall be substituted;

(ii)      for the words "Training Manual", the words "Training Manual and Maintenance Training Organisation Exposition" shall be substituted;

(ii)      after sub-rule (3A), the following proviso shall be inserted, namely:-

"Provided that an approval granted under sub-rule (3) for the maintenance of aircraft engaged in scheduled air transport service other than scheduled commuter air transport service, unless suspended or cancelled, shall remain valid for a period not exceeding ten years on complying the requirements as specified by the Director General and on being satisfied, the Director General may renew the approval for a further period of ten years.";

(P)      in rule 133C, -

(i)       in sub-rule (1), the words "for any inspection, examination or test to be conducted" shall be omitted;

(ii)      in sub-rule (2A), for the words "inspection, examination or test mentioned in sub-rule (1)", the words "inspection, audit or surveillance for the grant or renewal or extension of approval" shall be substituted;

(iii)     in sub-rule (2B), -

(a)      for the word "inspection", the words "the inspection" shall be substituted;

(b)      for the word "approval", the words "approval or renewal of acceptance" shall be substituted;

(iv)    in sub-rule (4), for the word "paid", the words "paid electronically" shall be substituted;

(Q)     in rule 134A, in sub-rule (5), -

(i)       in clause (c) after the words" giving wrong Information," the word " or" shall be inserted.

(ii)      after clause ( c ) as so amended , the following clause shall be inserted, namely:-

"(d) the security clearance of the holder of Non-Scheduled Operators Permit has been withdrawn or denied by the Central Government,";

(R)     in rule 154,-

(i)       in clause (a), for the words "inspection and certification", the words "inspection, certification and continuing airworthiness management of an aircraft" shall be substituted;

(ii)      in clause (b), for the words "Operators Maintenance System Manual or Operators Quality Control Manual", the words "Operators Continuing Airworthiness Management Exposition or Quality Manual" shall be substituted;

(S)     in rule 155A, -

(i)       after sub-rule (2), the following sub-rules shall be inserted, namely:-

"(2A) The approval granted under sub-rule (2), unless suspended or cancelled, shall remain valid for a period not exceeding ten years in case of a person holding an air operator certificate issued under rule 134 and engaged in scheduled air transport service and on being satisfied, the Director General may renew the approval for a further period of ten years.

(2B) The approval granted under sub-rule (2), unless suspended or cancelled, shall remain valid for a period not exceeding five years in case of a person holding an air operator certificate issued under rule 134 and engaged in scheduled commuter air transport service or a Non-scheduled Operators Permit issued under rule 134A and on being satisfied, the Director General may renew the approval for a further period of five years.

(2C) The approval granted under sub-rule (2), unless suspended or cancelled, shall remain valid for a period not exceeding two years in case of a person holding an authorisation issued under rule 134B and on being satisfied, the Director General may renew the approval for a further period of two years.";

(ii)      in sub-rule (3), in clause (b), for the words "Civil Aviation Department", the words "Directorate General of Civil Aviation" shall be substituted;

(T)      after rule 155A, the following rule shall be inserted, namely:-

"155B. Fee.-

(1)     The following fee shall be payable for grant of approval under rule 155A, in respect of an operator other than a private owner:

(i)       person holding an air operator certificate to operate scheduled air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled air transport service issued under rule 134: Rupees 8 lakh

(ii)      person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134: Rupees 4 lakh

(iii)     person holding a Non-scheduled Operators Permit issued under rule 134A or involved in continuing airworthiness management of an aircraft of a person holding a Non-scheduled Operators Permit issued under rule 134A: Rupees 2 lakh

(iv)    person holding an authorisation issued under rule 134B or involved in continuing airworthiness management of an aircraft of a person holding an authorisation issued under rule 134B: Rupees 2 lakh

(2)     The fee for renewal or extension of scope of approval under rule 155A shall be fifty percent of the fee payable under sub-rule (1).

(3)     The fee shall be paid electronically in the manner as specified by the Director-General.";

(U)     in Schedule II, -

(i)       under the heading Section A, after paragraph 8A, the following paragraph shall be inserted, namely:-

"9.   Renewal. - Licence and rating may be renewed on receipt of satisfactory evidence of the applicant having complied with requirements as laid down under rule 42 and respective section of schedule II.";

(ii)      under the heading Section K, -

(a)      in paragraph 1 under the sub-heading "Requirements for issue of licence", -

(i)       in clause (e), in sub-clause (iv), for the words "which not less than", the words "which not more than" shall be substituted;

(ii)      in clause (h), the following proviso shall be inserted , namely :-

"Provided that the Director-General may, however, allow Skill Test or part thereof to be carried out on an approved Flight Simulator for the type of helicopter.";

(b)      in paragraph 6 under the sub-heading "Privileges", in first proviso, for the words "five take-offs and five landing patterns and one route check to the satisfaction of an Examiner", the words "ten take-offs and ten landing patterns" shall be substituted;

(iii)     under the heading Section N, -

(a)      in paragraph 1, under the sub-heading "Requirements for issue of licence", at the end of clause (g), the following proviso shall be inserted, namely :-

"Provided that the Director-General may, however, allow Skill Test or part thereof to be carried out on an approved Flight Simulator for the type of helicopter.";

(b)      in paragraph 3, under the sub-heading "Renewal", in clause (d), for the word "licence", the words "licence or on an approved Flight Simulator allowed by the Director- General," shall be substituted;

(c)      in paragraph 6, under the sub-heading "Privileges", -

(i)       in first proviso, for the words "a Check Pilot", the words "an Examiner or Instructor or Check Pilot" shall be substituted;

(ii)      after the first proviso, the following proviso shall be inserted, namely:-

"Provided further that in case of a pilot having previous experience of at least 100 hours as Pilot-in-Command of helicopters having all-up weight exceeding 5700 kilograms, the required number of route checks may be reduced to six out of which at least three shall be by night:"

(iv)    under the heading Section P, -

(a)      in paragraph 2, under the sub-heading "Validity", in clause (b), for the words "instrument rating flying test", the words "Instrument Rating Renewal Check" shall be substituted;

(b)      in paragraph 3 under the sub-heading "Renewal", for clause (a), the following clause shall be substituted, namely :-

"(a) having satisfactorily completed the Instrument Rating Renewal Check on the helicopter with an Examiner or Instructor or on an approved Flight Simulator allowed by the Director-General.

(v)      under the heading Section Y, paragraph 3 shall be omitted;

(vi)    in Schedule VIB, in paragraph 2, in Table 2, -

(i)       after serial number 39, the following serial number and entries shall be inserted, namely :-

"39A. Contravention of sub-rule (1) of rule 38C Sub-rule (1) of rule 38C Level 3";

(ii)      after serial number 41, the following serial number and entries shall be inserted, namely :-

"41A. Contravention of sub-rule (4) of rule 41 C Sub-rule (4) of rule 41C Level 5".