Section 5(2) in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
(2)Before forwarding the details to the Director-General of Civil Aviation, the officer-in-charge of the aerodrome shall satisfy himself about the correctness of the details and for that purpose he shall be empowered to enter the premises in question and carry out physical verification of the dimensions of the building, or tree, as the case may be, during day light hours and with reasonable prior notice to the owner, who shall be duty bound to extend full co-operation during such physical verification:Provided that in a case where the owner fails to co-operate, the officer-in--charge of the aerodrome shall be free to forward details to the Director-General of Civil Aviation with his comments based on whatever verification is possible.
