Section 2 in The Airports Authority Of India (Lost Property) Regulations, 2003
2. Definitions .-In these regulations, unless the context otherwise requires,-
(a)"Act" means the Airport Authority of India Act, 1994 (55 of 1994);(b)"Airport" means an aerodrome as defined in sub-section (b) of section 2 of the Act;(c)"Civil Enclave" means an airport as defined in sub-section (i) of section 2 of the Act;(d)"Airport Director" means the Director of the concerned Airport to which these regulations apply;(e)"Incharge of the Airport or Civil Enclave" means the incharge of the concerned Airport or Civil Enclave to which these regulations apply;(f)"Customs Act" means the Customs Act, 1962 (52 of 1962);(g)"Government Assessor" means any person holding the license from Government of India as an Appraiser or Valuer;(h)"Lost Property" means any property which, while not in proper custody, is found on any premises, belonging to the Authority or under its overall control or in any aircraft on any such premises;(i)"Lost Property Office" means any place specified by the Director or Incharge of the Airport or Civil Enclave for the safe keeping of the lost property and any reference to the delivery of the lost property to the Lost Property Office means delivery to an officer at such an office;(j)"Officer" means an officer of the Authority other than the Airport Director or Incharge of the Airport or Civil Enclave.
