Section 2(1)(e) in The Aircraft (Security) Rules, 2011

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Union of India - Subsection

Section 2(1)(e) in The Aircraft (Security) Rules, 2011

(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

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Union of India - Subsection

Section 2(1)(e) in The Aircraft (Security) Rules, 2011