Section 2 in The National Airports Authority Act, 1985
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"air traffic service" includes flight information service, alerting service, air traffic advisory service, air traffic control service, area control service, approach control service and aerodrome control service;(b)"air transport service" means any service, for any kind of remuneration, whatsoever, for the transport by air of persons, mail or any other thing, animate or inanimate, whether such service relates to a single flight or series of flights ;(c)"Authority" means the National Airports Authority constituted under section 3;(d)"civil enclave" means the area, if any, allotted at an aerodrome belonging to any armed force of the Union, for use by persons availing of any air transport services from such aerodrome or for the handling of baggage or cargo by such service, and includes land comprising of any building and structure on such area;(e)"heliport" means an area, either at ground level or elevated on a structure, used or intended to be used for the landing and take off of helicopters and includes any area for parking helicopters and all buildings and structures thereon or appertaining thereto;(f)"member" means a member of the Authority and includes the Chairman, but does not include, for the purposes of sections 4, 5, 6 and 7, an ex officio member referred to in clause (b) of sub-section (3) of section 3;(g)"prescribed" means prescribed by rules made under this Act;(h)"regulations " means regulations made under this Act; and(i)words and expressions used herein and not defined but defined in the Aircraft Act, 1934 (22 of 1934), shall have the meanings, respectively, assigned to them in that Act.
