Section 13 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
13. Procedure to be followed in case of State owned and private airports not licensed by Directorate General of Civil Aviation.
(1)In case of State owned or private aerodromes not licensed by the Directorate General of Civil Aviation, the concerned State Government shall be responsible for the protection of obstacle limitation surfaces at such airports:Provided that the designated officer shall give guidance to the State Government on the protection of obstacle limitation surfaces, whenever such guidance is sought by the concerned State Government.
