Section 17 in Airports Authority of India (Management of Airports) Regulations, 2003
17. Prevention of obstruction within the Airport or civil enclave for its normal functioning.
(1)No person shall unlawfully obstruct in any way or interfere with the proper use of the airport or civil enclave.(2)No person shall obstruct unlawfully any person acting in the execution of his duty in relation to the operation of the airport or civil enclave including the conveyance of passengers, their baggage and other goods and the maintenance and servicing of aircraft.(3)Without the permission of the Competent Authority no person shall, to the annoyance of any other person, sing, dance, shout, play musical instrument or erect any apparatus for transmission, receipt, recording, reproduction or amplification of sound, speech or images.(4)No person shall organise or take part in any public assembly, demonstration, dharnas or procession likely to obstruct or interfere with proper use and orderly functioning of the airport or civil enclave or to cause serious public disorder or obstruct or interfere with the comfort, convenience and safety of passengers using the airport or civil enclave.(5)No person shall without the approval of the Competent Authority store cargo, drums, cases, building materials, spare parts and other objects outside the places or rooms intended or designated for the purpose.(6)No person shall without approval of the Competent Authority dig or cut trenches for any purpose such as laying electrical or communication or data cables etc.
