(1)No person shall enter or be in the terminal building of any Government aerodrome or public aerodrome or part of such building or any other area in such aerodrome notified in this behalf by the Central Government unless he holds an admission ticket issued by the aerodrome operator or an entry pass issued by the Commissioner of Security (Civil Aviation) [or any person authorized by the Central Government in this behalf] [Substituted for the words "or any other officer authorised by the Central Government in this behalf" by Notification No. G.S.R. 744 (E) 9.10.2009 (w.e.f. 23.30.1937)].(2)No person, without permission in writing, by general or special order, of the Central Government or any officer authorised by that Government in this behalf, shall--(a)enter or remain or cause any other person to enter or remain in the movement area;(b)leave or throw or cause to be thrown any animal, bird or property or object of any nature whatsoever in the movement area;(c)permit any animal under his possession or control or otherwise to stray in the movement area; and(d)operate any vehicle in the movement area.(3)Sub-rules (1) and (2) shall not apply to--(a)any passenger embarking, disembarking or in transit who holds an air ticket; or(b)any person who is engaged on regular duty at an aerodrome and holds a Photo Identity Card issued by the Commissioner of Security (Civil Aviation) [or any person authorized by the Central Government in this behalf] [Substituted for the words "or any other officer authorised by the Central Government in this behalf" by Notification No. G.S.R. 744 (E) 9.10.2009 (w.e.f. 23.30.1937)].(4)Notwithstanding anything contained in this rule, the officer-in-charge of an aerodrome [or any person authorized by the Central Government in this behalf] [Substituted for the words "or any other officer authorised by the Central Government in this behalf" by Notification No. G.S.R. 744 (E) 9.10.2009 (w.e.f. 23.30.1937)], as the case may be, may, if he is satisfied that it is necessary or expedient so to do for the maintenance of proper order or decorum--(i)refuse admission to any person into the terminal building or the movement area; or(ii)require any person in such building or such area to leave the same.
