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Report No. 60 3.9. Section 3(3A)-definition of 'aircraft' (New).- The Act does not define the expression "aircraft", which is now frequently used in Central Acts. It is necessary to define it in the General Clauses Act. Section 2(1) of the Indian Aircraft Act, 1934, provides that "aircraft" means "any machine which can derive support in the atmosphere from reactions of the air, and includes balloons, whether fixed or free, airships, kites, gliders and flying machines." Section 2(i) of the Air Corporations Act, 1953, is in the same terms. The Indian Carriage by Air Act, 1934 does not contain any definition of "aircraft". Section 4(H) of the Air Force Act, 1950, defines "aircraft" as including "aeroplanes, balloons, kite balloons, airships, girders or other machines for flying " We recommend that on the lines of the definition in the Indian Aircraft Act, 1934, a definition of 'aircraft' should be inserted in the General Clauses Act. It will be as follows:- (3A) "aircraft" shall mean any machine which can derive support in the atmosphere from reactions of the air, and shall include balloons, whether fixed or free, airships, kites, gliders and flying machines.    |
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