Section 5 in Special Rules for Regulating the Construction and Maintenance in the Vicinity of Civil Aerodromes, 1970
5. Application for construction or reconstruction of buildings, structures and Installations.
- (i) Every person or authority other than the Civil Aviation Department or the Ministry of Defence, Government of India or the State Government who intends to erect, re-erect or make material alterations in any building, installation or structure in the vicinity of a Civil Aerodrome or Air-field and installations shall give an application in writing in duplicate to the municipal council.(ii)The application shall be accompanied by plans and statements in duplicate relating to the proposed work, and indicating precisely the distance from the outer boundaries of the Civil Aerodrome or Air-force, Air-field and Installation, as the case may be.
