Section 10 in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
10. Duties of designated officer.
(1)The designated officers, specified in Appendix M of Schedule VIII, shall be responsible for issuance of No Objection Certificate in respect of civil aerodromes and shall coordinate with the respective Local, Municipal or Town Planning and Development authorities in granting approval for construction of buildings or structures.(2)The designated officer shall forward the copy of NOCs issued by him under sub-rule (1) above to the concerned airport operator and respective Local, Municipal or Town Planning & Development authorities.
