Section 2(z) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(z)"serious injury" means an injury which is sustained by a person in an accident and which-(i)requires hospitalisation for more than 48 hours, commencing within seven days from the date the injury was received; or(ii)results in a fracture of any bone (except simple fractures of fingers, toes or nose); or(iii)involves lacerations which cause severe hemorrhage, nerve, muscle or tendon damage; or(iv)involves injury to any internal organ; or(v)involves second or third degree burns, or any burns affecting more than 5 per cent of the body surface; or(vi)involves verified exposure to infectious substances or injurious(za)"State of Design" means the State having jurisdiction over the organization responsible for the type design of the aircraft;(zb)"State of Manufacture" means the State having jurisdiction over the organisation responsible for the final assembly of the aircraft;(zc)"State of Occurrence" means the State in the territory of which an accident or incident occurs;(zd)"State of the Operator" means the State in which the principal place of business of the operator is located or, if there is no such place of business, the permanent residence of the operator;(ze)"State of Registry" means the State on whose register the aircraft is entered.(zf)[ "State Safety Programme" means an integrated set of regulations and activities aimed at improving safety;] [Inserted by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).]
