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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Airports Authority of India (Management of Airports) Regulations, 2003

(1)No person shall, without the permission of the Competent Authority, drive or park a vehicle elsewhere than in a place provided for the passage or accommodation for such vehicles. He shall be liable to pay charges at such rates as decided by the Competent Authority from time to time for parking of vehicles in such authorised places.