Section 24 in Airports Authority of India (Management of Airports) Regulations, 2003
24. General Provisions.
(1)The Authority assumes no liability whatsoever for damage, which might be sustained by any person or company in consequence of the fact that the airport or civil enclave or any part thereof and its facilities cannot at the discretion of the Authority be made available temporarily for use for valid reasons or due to circumstances beyond the control of the Authority.(2)The Airline companies or their representatives at the airport or civil enclave, shall inform the Competent Authority in advance of the schedules of arrival and departure times of the aircraft, calling at the airports or civil enclaves, and shall obtain slot approval for their schedules from Authority.(3)The Airline companies or their representatives shall provide traffic statistics in respect of their operations in such form and at such intervals as may be required by the Competent Authority.(4)Furniture and Fixtures provided in the airport or civil enclave premises for the use of passengers and visitors shall be used only for the purpose for which they are intended and shall not be put to any misuse.Explanation. - here the 'misuse' means that the facility is used for the purpose other than for which the same is provided(5)No person shall without the permission of the Competent Authority sell or distribute or offer anything for sale or hire or make any offer of services within the airport or civil enclave.(6)The users of the airport or civil enclave shall be liable to pay compensation to the Authority for any damage or loss which may be caused to the property of the Authority as a result of not following these regulations, orders or instructions issued by the Competent Authority from time to time.(7)No person shall carry on any trade or business at the airport or civil enclave without obtaining specific permission or licence from the Competent Authority who shall have the right to refuse, for reasons to be recorded in writing, or grant such permission and if granting, subject to such terms and conditions, as may be determined by the Competent Authority, including, security clearance from Bureau of Civil Aviation Security formed under Ministry of Civil Aviation in 1988, for establishments operating inside the security hold area.(8)The Competent Authority or any other person authorised by the Chairperson by special or general order, in writing, in this behalf, may at all reasonable times enter any place to which access is necessary for the purpose of exercising the powers or carrying out his duties under these regulations.(9)Obstruction of authorised persons - No person shall voluntarily obstruct any person acting in the exercise of the powers or in the discharge of his duties under these regulations.(10)The holder of valid Photo Identity Card shall display the same while entering into or being in the Terminal Building or any part thereof of civil airports or civil enclaves.
