Section 2(6) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(6)"dangerous goods accident" means an occurrence associated with and related to the transport of dangerous goods by air which results in fatal or serious injury to a person [or damage to major property or environment] [Substituted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)];
