Section 14(3) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
(3)Necessary consultation with the concerned stakeholders shall be carried out by the airport developer, airport operator or by the Air Navigation Service provider, as the case may be, at the time of development of master plan of a Greenfield airport or planning of major airport expansion or the installation of new communication, navigation and surveillance facilities at the existing airports.
