Section 14(2) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
(2)The designated officer or the authorised officer, before issuing the No Objection Certificate in respect of development or upgradation of any aerodrome (including its runway dimension), shall take into consideration the proposed communication, navigation and surveillance (CNS) facilities and the procedure for Air Navigation Service Operations (PANS-OPS) for height clearance at a given airport.
