Section 15 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
15. Procedure in case of violations.
- The cases of violations where the height of any existing building, structure or tree on any land within the limits specified in rule 4 exceeds the height specified in Schedule I and Schedule II, or any other violation arising out of non-compliance of the provisions of these rules, shall be dealt in accordance with the provisions of the Aircraft (Demolition of Obstructions caused by Buildings and Trees etc.) Rules, 1994.
