Section 7 in Special Rules for Regulating the Construction and Maintenance in the Vicinity of Civil Aerodromes, 1970
7. Time-limit for intimating objection by the Aerodrome Authorities.
- The Aerodrome Authority or Station Commander of the Air-force,Air-field and Installations, as the case may be, shall intimate to the municipal council within 30 days from the date of the receipt of the documents under rule 5 whether or not he has objection to the proposed construction.
