(1)No Aircraft operator shall commence operation at aerodrome without obtaining the clearance of Security arrangements and the approval of the Aircraft operator Security programme under rule 24 from the Commissioner.(2)Where the Commissioner is satisfied that any Aircraft operator has contravened or failed to comply with the provisions of these rules, he may, after giving him an opportunity of being heard, and for reasons to be recorded in writing, suspend or cancel the Security clearance and Security programme granted or approved by him
