Section 18 in Airports Authority of India (Management of Airports) Regulations, 2003
18. Prohibiting or restricting the parking or waiting of any vehicle of carriage within the Airports and Civil Enclaves.
(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.(2)No person shall, on parts of the airport or civil enclave to which the Motor Vehicles Act does not apply, wait, leave or park a vehicle or equipment in excess of the permitted time in an area where the period of waiting is restricted by notice or order.(3)Any vehicle parked in an unauthorised place, or in excess of the permitted time of the parking, shall be liable to be removed or caused to be removed and towed away at the expense of the owner without liability for damage thereto arising from or out of such removal or towage.(4)No person shall ply a taxi for hire except from an authorised stand approved for that purpose and indicated by proper signs. The operation of the taxis within the airport or civil enclave area shall be regulated by a local order issued by the Competent Authority.
