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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(54) in Aircraft Rules, 1937

(54)"Take-off" includes all the successive positions of an aerodyne from the moment it moves from rest until the moment of starting normal flight;[(54-A) "Tariff" means any fare, rate or charge collected by an air transport undertaking for the carriage of passengers, baggage or cargo, including the commission payable to the agents, and the conditions governing such fair, rate or charge. [Inserted by G.S.R. 21(E), dated 9.1.2009 (w.e.f. 9.1.2009).]Explanation. - For the purposes of this clause, "cargo" does not include mail.][[(54-B)] [Inserted by G.S.R. 732(E), dated 2.11.2004 (w.e.f. 5.11.2004).] "Temporary aerodrome" means an aerodrome intended to be used for a period not exceeding six months;]