Section 19(1) in Airports Authority of India (Management of Airports) Regulations, 2003
(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.
