Section 2(7) in The Aircraft (Carriage Of Dangerous Goods) Rules, 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;]
