(2)For the purposes of this Act, the period during which an aircraft is in flight shall be deemed to include any period from the moment when power is applied for the purpose of the aircraft taking off on a flight until the moment when the landing run, if any, at the termination of that flight ends; and for the purpose of section 5 the aforesaid period shall also be deemed to include-(i)any further period from the moment when all external doors, if any, of the aircraft are closed following embarkation for a flight until the moment when any such door is opened for disembarkation, after that flight;(ii)if the aircraft makes a forced landing, any period thereafter until the time-(a)in a case where the forced landing takes place in India, when the appropriate authority arrives at the place of such forced landing; and(b)in any other case, when the appropriate authority takes over the responsibility for the aircraft and for the persons and property on board the aircraft.
