Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(34) in The Aircraft Rules, 1937

(34)"Making way"-An aircraft is said to be "making way" when under in the air or on the surface of the water, it has a velocity relative to the air or water, respectively;[(34-A) "Manoeuvring area" means that area of an aerodrome which is to be used for the take-off and landing of an aircraft and for the movement of aircraft associated with the take-off and landing;] [Inserted by G.S.R. 159, dated 10.1.1972. ][(34-B) "Microlight aircraft (single seater)" means a fixed wing aircraft with maximum all up weight not exceeding 330 kg. and a wing area not less than 10 sq. metres and which is designed to carry not more than one person;(34-C) "Microlight Aircraft (two seater)" means a fixed wing aircraft with a maximum all up weight not exceeding 450 kg. and a wing area not less than 10 sq. metres and which is designed to carry not more than two persons;(34-D) "Microlight aircraft" means microlight aircraft (single seater) and Microlight aircraft (two seater) and excludes hand gliders and para-planes;] [Inserted by G.S.R. 218, dated 13.3.1991. ]