Section 9 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
9. Processing of No Objection Certificate cases.
(1)Processing of NOC cases in respect of civil aerodromes shall be carried out at nine Airports Authority offices one each at Delhi, Kolkata, Mumbai, Chennai, Guwahati Hyderabad, Bengaluru, Ahmedabad and Nagpur airports.(2)The designated officer available at the offices specified in sub-rule (1) shall be responsible for the processing of applications and issue of No Objection Certificate and/or issue authorization for issuance of NOC for height clearance by concerned designated officer with respect to the civil aerodromes.(3)A Panel of Chartered Engineers and Surveyors may be assigned by the Airports Authority to carry out physical verification of details of Site Elevation and Coordinates as submitted by the applicant. The expenses of the same shall be borne by the applicant.(4)The officer in-charge of the corporate office at the headquarters of the Airports Authority in New Delhi shall supervise the functioning of the regional and station level offices.
