Section 2(16) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(16)"serious injury" means an injury which is sustained by a person in an accident and which-(a)requires hospitalisation for more than 48 hours, commencing within seven days from the date the injury was received; or(b)results in a fracture of any bone (except simple fractures of fingers, toes or nose); or(c)involves lacerations which cause severe haemorrhage, nerve, muscle or tendon damage; or(d)involves injury to any internal organ; or(e)involves second or third degree burns, or any burns affecting more than five per cent. of the body surface; or(f)involves verified exposure to infectious substances or injurious radiation;[(16-A) "State of origin" means the State in the territory of which the consignment of dangerous goods is first to be loaded on an aircraft;(16-B) "State of destination" means the State in the territory of which the consignment is finally to be unloaded from an aircraft.] [Substituted by Notification No. G.S.R. 275(E), dated 25.2.2016 (w.e.f. 7.3.2003).]
