Section 24(7) in Airports Authority of India (Management of Airports) Regulations, 2003
(7)No person shall carry on any trade or business at the airport or civil enclave without obtaining specific permission or licence from the Competent Authority who shall have the right to refuse, for reasons to be recorded in writing, or grant such permission and if granting, subject to such terms and conditions, as may be determined by the Competent Authority, including, security clearance from Bureau of Civil Aviation Security formed under Ministry of Civil Aviation in 1988, for establishments operating inside the security hold area.
