Section 3 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
3. Definitions.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Aircraft Act, 1934 (XXII of 1934);(ii)"aerodrome" includes civil and defence airports, airstrips, communication, navigation and surveillance facilities used for the aeronautical purposes in India;(iii)"aerodrome elevation" means the elevation of the highest point of the landing area as specified in Schedule III to Schedule VII;(iv)"Authorised officer" means the officer authorised by the defence authorities for the purposes of these rules;(v)"Airports Authority" means the Airports Authority of India constituted under section 3 of the Airports Authority of India Act, 1994 (55 of 1994);(vi)"Colour Coded Zoning Map" of an airport means the map, prepared and certified by the Airports Authority indicating the areas around the airport in different colour coded grids with the permissible heights above mean sea level for the purpose of aerodrome safeguarding and a model Colour Coded Zoning Map of Navi Mumbai International Airport is given at Schedule IX;(vii)"Designated officer" means the officer of Airports Authority of India responsible for processing and/or issuance of No Objection Certificate as specified in Appendix M of Schedule VIII;(viii)"No Objection Certificate" means the certificate issued under rule 5;(ix)"structure" includes building, mast, tower, chimney, poles, transmission lines, elevated roads or viaducts or bridges and elevated railway lines, wind farms and all other man-made structures;(x)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
