Section 14 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
14. Development and up gradation of aerodromes.
(1)The approved master plan of the aerodromes shall be considered for drawing and protecting the various obstacle limitation surfaces to ensure its development and future expansion or up-gradation.(2)The designated officer or the authorised officer, before issuing the No Objection Certificate in respect of development or upgradation of any aerodrome (including its runway dimension), shall take into consideration the proposed communication, navigation and surveillance (CNS) facilities and the procedure for Air Navigation Service Operations (PANS-OPS) for height clearance at a given airport.(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.(4)The aerodrome developer or operator and ANS provider, as the case may be, shall submit the approved master plan of the aerodrome and the proposed development or up gradation of any aerodrome (including its runway dimensions, communication, navigation and surveillance (CNS) facilities and the procedure for Air Navigation Service Operations (PANS-OPS) to the concerned designated officer).
