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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in Airports Authority of India (Management of Airports) Regulations, 2003

(4)Furniture and Fixtures provided in the airport or civil enclave premises for the use of passengers and visitors shall be used only for the purpose for which they are intended and shall not be put to any misuse.Explanation. - here the 'misuse' means that the facility is used for the purpose other than for which the same is provided