Section 16 in Airports Authority of India (Management of Airports) Regulations, 2003
16. Prevention of danger to public arising from the use and operation of aircraft and vehicles.
(1)The Competent Authority may issue local orders from time to time in regard to use of the airport or civil enclave as contained in these regulations.(2)Towed aircraft shall follow the routes prescribed by the air traffic control service.(3)All vehicles operating in the movement area shall be, if required by the Competent Authority, fitted with radio or telephone equipment enabling two-way communication with the ground units as may be specified by the Competent Authority.
