Section 14(4) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
(4)The aerodrome developer or operator and ANS provider, as the case may be, shall submit the approved master plan of the aerodrome and the proposed development or up gradation of any aerodrome (including its runway dimensions, communication, navigation and surveillance (CNS) facilities and the procedure for Air Navigation Service Operations (PANS-OPS) to the concerned designated officer).
