Section 8(ii) in Special Rules for Regulating the Construction and Maintenance in the Vicinity of Civil Aerodromes, 1970
(ii)Permission shall not be given by the municipal council for erection, re-erection of or making alterations in a building, installation or structure in vicinity of a Civil Aerodrome or Air-force, Air-field and installations, if "No Objection Certificate" is not received by the municipal council from the Aerodrome Authority or the Station Commander of the Air-force, Air-field and Installations, as the case may be -
