2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(1)"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;(1A)"Aircraft Accidents Investigation Bureau" means the Aircraft Accidents Investigation Bureau constituted under section 4C;';(2)"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-A) "aerodrome reference point", in relation to any aerodrome, means a designated point established in the horizontal plane at or near the geometric centre of that part of the aerodrome reserved for the departure or landing of aircraft;] [Inserted by Act 12 of 1972, Section 2 (w..e.f 20.4.1972). ](2B)"Bureau of Civil Aviation Security" means the Bureau of Civil Aviation Security constituted under section 4B;(2C)"Directorate General of CivilAviation" means the Directorate General of Civil Aviation constituted under section 4A;'.(3)"import" means bringing into [India] [Substituted by Act 24 of 1948, Section 3, for " the Provinces" (w.e.f. 12.4.1948).]; and(4)"export" means taking out of [India] [Substituted by Act 24 of 1948, Section 3, for " the Provinces" (w.e.f. 12.4.1948).].
