(1)An application for the grant of license for an aerodrome shall be made to the Director-General alongwith the Aerodrome Manual.(2)The application under sub-rule (1) shall be in such form and contain such particulars as may be specified by the Director-General.(3)The Director-General may, for disposal of the application, require the applicant to furnish any additional information which he considers necessary.(4)The Director-General may also require the applicant to produce evidence in support of any information furnished in the application.
