(1)The entry into aerodrome shall be permissible only to the persons having admission ticket or aerodrome entry permit.(2)The entry ticket to the aerodrome shall be issued by the aerodrome operator.(3)The aerodrome entry permit shall be issued by the Commissioner after due verification.(4)The Central Government may direct the Commissioner or aerodrome operator or any other person to issue such admission ticket or aerodrome entry permit.(5)No person shall enter into aerodrome without obtaining an admission ticket or aerodrome entry permit.(6)The aerodrome entry permit shall be displayed by the holder conspicuously above waist level at all times while on duty.(7)No person shall-(a)leave or throw or cause to be thrown any animal, bird or object,(b)cause any animal under his possession or control to stray, and(c)operate any vehicle without entry permit from the Commissioner in the movement area:Provided that a passenger in the process of embarking, disembarking or in transit holding an air ticket or any person who is engaged on regular duty at an aerodrome and holds an aerodrome entry permit issued by the Commissioner shall not he required to obtain the admission ticket or entry permit.(8)The aerodrome entry permit shall be surrendered to the Commissioner or to any person authorised by the Central Government in this behalf, upon its expiry or cancellation or upon termination of employment of the person to whom it is issued.(9)Notwithstanding anything contained in this rule, the aerodrome operator or the Commissioner, may, if he is satisfied that it is necessary or expedient so to do in the interest of Security,-(i)refuse admission to any person in the aerodrome; or(ii)require any person to leave the aerodrome.
