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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in Airports Authority of India (Management of Airports) Regulations, 2003

(3)
(a)An admission ticket may be a single entry ticket authorising single entry or a seasonal entry ticket authorising several entries during a season, that Is to say, a month, a quarter, or half year, into the terminal building or part of such building.
(b)A single entry ticket shall be valid for entry once only, into such building or part.
(c)A seasonal entry ticket shall be valid for the period specified therein irrespective of the number of entries into such building or part.
(d)Notwithstanding anything contained in these regulations, the Competent Authority may, if he is satisfied that it is necessary or expedient to do so for the maintenance of proper order or decorum, refuse admission to any person into the terminal building or any part of such building or require any person in such building or part, to leave the same.