Section 3 in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
3. Notification to be served .-Where any notification has been issued by the Central Government under sub-section (1) of section 9-A of the Act and the [officer-in-charge of the concerned aerodrome] has reason to believe that any building or tree exists in violation of the provisions of the aforesaid notification, he shall serve [* * *] [Omitted by G.S.R. 302(E), dated 20.8.1999 (w.e.f. 18.9.1999). ], a copy of the notification on the owner of the building or tree, as the case may be, in accordance with the procedure laid down in sub--section (3) of section 9-A of the Act.
