Section 2(1) in The Protection of Interests in Aircraft Objects Act , 2025
(1)In this Act, unless the context otherwise requires,—(a)“agreement” shall have the meaning assigned to it in Article 1(a) of the Convention;(b)“aircraft” shall have the meaning assigned to it in Article I (2)(a) of the Protocol;(c)“aircraft objects” shall have the meaning assigned to it in Article I (2)(c) of the Protocol;(d)“Article” means an Article of the Convention or the Protocol;(e)“Convention” means the Convention on International Interests in Mobile Equipment signed at Cape Town on 16th November, 2001, as set out in the First Schedule to this Act;(f)“creditor” shall have the meaning assigned to it in Article 1(i) of the Convention;(g)“debtor” shall have the meaning assigned to it in Article 1(j) of the Convention;(h)“declaration” means a declaration made by India under the Convention or the Protocol, as set out in the Second Schedule to this Act;(i)“declared default” means the date on which the registry authority is notified by the creditor of the occurrence of default;(j)“international interest” shall have the meaning assigned to it in Article 1(o) of the Convention;(k)“prescribed” means prescribed by rules made under this Act;(l)“Protocol” means the Protocol to the Convention on International Interests in Mobile Equipment on Matters specific to Aircraft Equipment signed at Cape Town on 16th November, 2001, as set out in the Third Schedule to this Act;(m)“registry authority” means the Directorate General of Civil Aviation constituted under section 3 of the Bharatiya Vayuyan Adhiniyam, 2024.
