Section 12 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
12. Responsibilities of local authorities and airport operators.
(1)For the effective verification, monitoring and controlling the obstructions around the airports, it shall be the responsibility of the Local, Municipal or Town Planning and Development authorities and the airport operator to ensure that the height of the structures and their locations are in accordance with the approved building plans and the No Objection Certificate issued by the concerned designated officer or the authorised officer.(2)For the purposes of sub-rule (1), the Local, Municipal or Town Planning and Development authorities and the airport operator shall develop appropriate mechanism with necessary trained manpower and equipment so as to verify the height of the structures, site elevations and site location or coordinates in World Geodetic System 1984 (WGS84).
