Section 19 in Airports Authority of India (Management of Airports) Regulations, 2003
19. Entry into Terminal Building.
(1)No person shall enter the Terminal Building or part of such building unless he holds a valid admission ticket issued by Authority valid for entry therein or valid entry permit :Provided that this sub-regulation shall not apply to :(a)any passenger embarking, disembarking or in transit who holds a valid air ticket or;(b)any person who is engaged on regular duty and is exempted from the provisions of this sub-rule by General or special order in writing from the Competent Authority and who is in possession of valid airport entry permit.(2)An admission ticket may be obtained from the Competent Authority on payment of such amount as may be specified by the Competent Authority from time to time and shall be produced for examination on demand by any official authorised in this behalf by the Competent Authority.(3)(a)An admission ticket may be a single entry ticket authorising single entry or a seasonal entry ticket authorising several entries during a season, that Is to say, a month, a quarter, or half year, into the terminal building or part of such building.(b)A single entry ticket shall be valid for entry once only, into such building or part.(c)A seasonal entry ticket shall be valid for the period specified therein irrespective of the number of entries into such building or part.(d)Notwithstanding anything contained in these regulations, the Competent Authority may, if he is satisfied that it is necessary or expedient to do so for the maintenance of proper order or decorum, refuse admission to any person into the terminal building or any part of such building or require any person in such building or part, to leave the same.(4)Every person shall comply with any notice prohibiting or restricting access of any person or vehicle to any building, road or part of the Terminal Building.
