Section 2 in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
2. Definitions and interpretation .-In these rules, unless there is anything repugnant in the subject or context,--
(1)"Act" shall mean the Aircraft Act, 1934 (22 of 1934).(2)"Aircraft" and "Aerodrome" shall have the same meaning as in the Aircraft Act, 1934.(3)"Building" shall include any structure, whether permanent or temporary, erected within a specified area around an aerodrome.(4)"District Collector" shall include Deputy Commissioner, District Magistrate or any other designation used by any State Government for the officer-in-charge of the District Administration.(5)"Owner" shall include the person having the control of the building, or tree, as the case may be.(6)"Officer-in-charge of an Aerodrome" shall mean the officer holding charge of the airport by whatever designation known.
