Section 2 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
2. Definition and interpretation. - In these rules, unless there is anything repugnant in the subject or context--
(1)"aerodrome" means any definite or limited ground or water area intended to be used, either wholly or in part, for the landing or departure of aircraft, and includes all buildings, sheds, vessels, piers and other structures thereon or appertaining thereto;(2)"aircraft" means any machine which can derive support in the atmosphere from reactions of the air other than reactions of the air against the earth's surface and includes balloons whether fixed or free, airships, kites, gliders and flying machines;(3)"cargo aircraft" means any aircraft, other than a passenger aircraft, which is carrying goods or property;(4)"crew member" means a person assigned by an operator to duty on an aircraft during a flight duty period;(5)"dangerous goods" means articles or substances which are capable of posing a risk to health, safety, property or the environment and which are listed as such in the Technical Instructions or which are classified according to the Technical Instructions [* * *];(6)"dangerous goods accident" means an occurrence associated with and related to the transport of dangerous goods by air which results in fatal or serious injury to a person [or damage to major property or environment] [Substituted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)];(7)[ "dangerous goods incident" means -(i)an occurrence, other than a dangerous goods accident, associated with and related to the transport of dangerous goods by air, not necessarily occurring on board an aircraft, which results in injury to a person, damage to property or environment, or fire, breakage, spillage, leakage of fluid or radiation or radiation or any incident occurred due to defect in packaging; and(ii)an incident occurred due to the transport of dangerous goods which seriously jeopardises the aircraft or its occupants;](8)"Director-General" means Director General of Civil Aviation;(8A)[ "exemption" means an authorisation issued, other than an approval granted by an appropriate national authority providing relief from the provisions contained in the Annexes and the Technical Instructions;] [Inserted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)](9)"flight crew member" means a licensed crew member charged with duties essential to the operation of an aircraft during a flight duty period:(10)"operator" means a person, organisation or enterprise engaged in or offering to engage in an aircraft operation;(11)"overpack" means an enclosure used by a single shipper to contain one or more packages and to form one handling unit for convenience of handling and stowage;(12)"package" means the complete product of the packing operation consisting of the packaging and its contents prepared for transport;(13)"packaging" means receptacles and any other components or materials necessary for the receptacle to perform its containment function;(14)"passenger aircraft" means an aircraft that carries any person other than a crew member, an operator's employee in an official capacity, an authorised representative of an appropriate national authority or a person accompanying a consignment or other cargo;(15)"pilot-in-command" means the pilot designated by the operator, or in the case of general aviation by the owner, as being in command and charged with the safe conduct of a flight;(16)"serious injury" means an injury which is sustained by a person in an accident and which-(a)requires hospitalisation for more than 48 hours, commencing within seven days from the date the injury was received; or(b)results in a fracture of any bone (except simple fractures of fingers, toes or nose); or(c)involves lacerations which cause severe haemorrhage, nerve, muscle or tendon damage; or(d)involves injury to any internal organ; or(e)involves second or third degree burns, or any burns affecting more than five per cent. of the body surface; or(f)involves verified exposure to infectious substances or injurious radiation;[(16-A) "State of origin" means the State in the territory of which the consignment of dangerous goods is first to be loaded on an aircraft;(16-B) "State of destination" means the State in the territory of which the consignment is finally to be unloaded from an aircraft.] [Substituted by Notification No. G.S.R. 275(E), dated 25.2.2016 (w.e.f. 7.3.2003).](17)"State of the operator" means the State in which the operator's principal place of business is located or, if there is no such place of business, the operator's permanent place of residence;(18)[ "Technical Instructions" means the Instructions for the Safe Transport of Dangerous Goods by Air, approved and issued periodically in accordance with the procedure established by the International Civil Aviation Organisation Council;] [Substituted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)](19)[ "UN number" means the four-digit number assigned by the United Nations Committee of Experts on the Transport of Dangerous Goods and on the Globally Harmonised System of Classification and Labelling of Chemicals to identify an article or substance or a particular group of articles or substances;] [Substituted by Notification No. G.S.R. 275(E), dated 25.2.2016 (w.e.f. 7.3.2003).](20)"Unit load device" means any type of freight container, aircraft container or aircraft pallet with a net, but excluding an overpack, designed for loading on an aircraft.
