13. Photograph at aerodromes or from aircraft in flight.
- No person shall take, or cause or permit to be taken, at a Government aerodrome or from an aircraft in flight, any photograph except in accordance with and subject to the terms and conditions of a permission in writing granted by [the Director-General, a Joint Director-General, a Deputy Director-General or the Director of Regulations and Information] [Substituted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ] of the Civil Aviation Department:Provided that the Director-General from time to time, may, by notification in the official Gazette, direct that these restrictions shall not apply to photography at any Government aerodrome, or within such limits of any Government aerodrome as may be specified in the [order] [[ The Director of Civil Aviation has, by S.O. 967(E), dated 25th August, 2003, directed that the restrictions on photography at aerodromes as specified in rule 13 shall not apply in the terminal building of the Civil aerodromes.]].[* * *] [Rule 13-A omitted by G.S.R. 401(E), dated 14.6.2005 (w.e.f. 16.6.2005). ]
