Section 4 in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
4. Owner to furnish details .-(1) The service of the copy of the notification under rule 3 shall be accompanied by an order of the [Director-General of Civil Aviation or any other officer of the Civil Aviation Department authorised by him in this behalf] directing the owner to furnish to the officer-in-charge of the aerodrome, within a specified period, a plan showing the location of the building or tree, as the case may be, and also its dimensions or any other details specified in the order.
(2)The owner shall be bound to furnish the details asked for in the order passed under sub-rule (1).
