Section 2(1) in The Aircraft (Security) Rules, 2011
(1)In these rules unless there is anything repugnant in the subject or context;-(a)"Act" means the Aircraft Act, 1934 (22 of 1934);(b)"aerodrome operator" means a person, organisation or enterprise responsible for operation and management of an aerodrome,(c)"aerodrome entry permit" means the photo identity card, smart card or temporary permit issued by the Commissioner of Security (Civil Aviation), Bureau of Civil Aviation Security, Ministry of Civil Aviation or any person authorised by the Central Government for entry into the aerodrome or part of an aerodrome;(d)"aircraft operator" means a person organisation or enterprise engaged in or offering to engage in an another Operation;(e)"acts of unlawful interference" means acts or attempted acts to jeopardise the safety of Civil aviation and air transport, including-(i)unlawful seizure of aircraft in flight;(ii)unlawful seizure of aircraft on the ground;(iii)hostage-taking on board aircraft or on aerodromes,(iv)forcible intrusion on board an aircraft, at an aerodrome or on the premises of an aeronautical facility,(v)introduction on board aircraft or at an aerodrome of a weapon or hazardous device or material intended for criminal purposes,(vi)communication of false information with a view to jeopardise the safety of an aircraft in flight or on the ground, of passengers, crew, ground personnel or the general public, at an aerodrome of on the premises of a Civil Aviation facility(f)"airside" means the movement area of an aerodrome, adjacent terrain and buildings or portions thereof access to which is controlled,(g)"Commissioner" means the Commissioner of Security (Civil Aviation), Bureau of Civil Aviation Security, Ministry of Civil Aviation who shall be appropriate authority for the requirements of Annex 17,(h)"Aviation Security Group" means an unit of specialised Government agency authorised by the Commissioner to safeguard Civil Aviation against acts of unlawful interference and protection of property at the aerodrome handling Civil Aviation,(i)"cabin baggage" means a baggage intended for carnage in the cabin of an Aircraft,(j)"convention" means the convention relating to international Civil Aviation signed at Chicago on the 7th day of December, 1944;(k)"express cargo" means goods other than mall and accompanied or baggage involuntarily or inadvertently separated from passengers or crew which is required to be carried on priority basis by an Aircraft operator,(l)"In-flight Security officer" means Government Security personnel deployed on board an Aircraft for maintaining Security of all craft against any acts of unlawful interference,(m)"mail" means dispatches of correspondence and other objects tendered by and intended for delivery to postal administrations,(n)"movement area" means the area of an aerodrome which is intended for the surface movement of an Aircraft and includes the manoeuvring area and aprons;(o)"national Civil Aviation Security programme" means such programme established by any officer authorised by Central Government in this behalf to give effect to any annex of the convention with the prior approval of Central Government;(p)"officer" means a person appointed or employed in any office by Government of India;(q)"prohibited article" means an object which can be used to commit an act of unlawful interference and which has not been properly declared;(r)"public aerodrome" means an aerodrome which has been licensed for use by public at large;(s)"regulated agent" means an agent, freight forwarder or any other entity who conducts business with an operator and provides Security controls that are accepted or required by the Commissioner in respect of cargo, courier and express parcels or mails to be transported by air;(t)"screening" means the application of technical Or other means which are intended to identify or detect weapons, explosives or other dangerous devices which may be used to commit an act of unlawful interference with Civil Aviation;(u)"Security" means a combination of measures, human and material resources intended to be used to safeguard Civil Aviation against acts of unlawful interference;(v)"Security accident" means an occurrence which results in death or grievous hurt to a person or major damage to the property;(w)"Security clearance" means compliance with the Security controls specified in the national Civil Aviation Security programme with regard to any Aircraft, person or object;Explanation : - For the purposes of this clause "grievous hurt" shall have the meaning assigned to it in Indian Penal Code 1860;(x)"Security restricted area" means airside areas of an airport into which access is controlled to ensure Security of Civil Aviation including passenger areas between the screening check point and the aircraft, the ramp, baggage mark up area, cargo sheds, mail centres, airside catering and Aircraft cleaning premises;(y)"Security incident" in relation to Civil Aviation Security means an occurrence, which takes place either on the ground or in flight, which results -(i)in injury to a person, damage to property, fire and breakage,(ii)contravention or breach of Security laws, regulations, national Civil Aviation Security programme and orders issued by the Central Government under the provisions of the Act;(z)"Security control" means the method by which the introduction of weapon, explosive or other dangerous device, article or substance, which may be used to commit an act of unlawful interference, can be prevented;(za)"Security programme" means written measures specified by the Commissioner to be adopted by an entity to safeguard Civil Aviation against acts of unlawful interference;(zb)"terminal" means the building or group of buildings and includes arrival building where screening of passenger, baggage, cargo and courier bag is done and boarding on Aircraft takes place,(zc)"unattended baggage" means baggage at an aerodrome with or without a baggage tag ,which is not picked up by or identified by a passenger or any other person,(zd)"vital, installation" means any facility on or connected with an aerodrome, which, if damaged or destroyed, would seriously impair the functioning of the aerodrome,
