Section 2(1) in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982
(1)In this Act, unless the context otherwise requires,—(a)“aircraft” means any aircraft, whether or not registered in India, other than a military aircraft or an aircraft used in customs or police service;(b)“aircraft registered in India” means an aircraft which is for the time being registered in India;(bb)“airport” means an aerodrome as defined in clause (2) of section 2 of the Aircraft Act, 1934 (22 of 1934);(c)“Convention country” means a country in which the Montreal Convention is for the time being in force;(d)“military aircraft” means an aircraft of the naval, military, air force or any other armed forces of any country and includes every aircraft commanded for the time being by a person in such force detailed for the purpose;(e)“Montreal Convention” means the Convention for the Suppression of Unlawful Acts against the Safety of Civil Aviation signed at Montreal on the 23rd day of September, 1971.
