Section 20(9) in Airports Authority of India (Management of Airports) Regulations, 2003
(9)No person shall, without the permission of the competent authority, remove, displace, damage, deface, or alter any building structure or other property whether movable or immovable (including bill or notice boards) forming part of or provided for or in connection with the airport or civil enclave or erect or place on any part of the airport or civil enclave any such structure or property.
