Section 1 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
1. Short title, extent and application. - (1) These rules may be called the Aircraft (Carriage of Dangerous Goods) Rules, 2003.
(2)They extend to the whole of India and apply also--(a)to aircraft registered in India or aircraft operated by an operator who has his principal place of business or permanent place of residence in India, wherever they may be;(b)to all aircraft for the time being in or over India; and(c)to persons operating air transport services to, from, within and over India, shippers of dangerous goods or their agents.(3)They shall come into force on the date of their final publication in the Official Gazette.
