(1)Any person, authorised by the Central Government by notification, or through a specific or special order in writing in this behalf, may at all reasonable times, enter any place to which access is necessary to inspect and carry out investigation, and inspect documents or records to verify for the purpose of investigation.(2)The person so authorised, shall have access to any part of the aerodrome or any other facility, including equipment, records, documents and shall have co-operation from all concerned authorities in conducting the investigation as referred in sub-rule (1).
