Section 6 in Special Rules for Regulating the Construction and Maintenance in the Vicinity of Civil Aerodromes, 1970
6. Obtaining of report from Aerodrome Authority.
- The municipal council, on receipt of the application under rule 5, shall forward one copy of the application to the Aerodrome Authority or the Station Commander of the Air-force, Airfield and Installations, as the case may be, and obtain as report, only in respect of constructions that fall within 2,400 metres from the perimeter of the Aerodrome or Air-force or Air-field and Installations and then the municipal council will see that the standards prescribed in the Schedule are adhered to; and in respect of constructions that fall beyond 2,400 metres, the municipal council shall see that the standards prescribed in Schedule I and II are adhered to.
