Section 1(2) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(2)They extend to the whole of India and apply also--(a)to aircraft registered in India or aircraft operated by an operator who has his principal place of business or permanent place of residence in India, wherever they may be;(b)to all aircraft for the time being in or over India; and(c)to persons operating air transport services to, from, within and over India, shippers of dangerous goods or their agents.
