(4)Notwithstanding anything contained in this rule, the officer-in-charge of an aerodrome [or any person authorized by the Central Government in this behalf] [Substituted for the words "or any other officer authorised by the Central Government in this behalf" by Notification No. G.S.R. 744 (E) 9.10.2009 (w.e.f. 23.30.1937)], as the case may be, may, if he is satisfied that it is necessary or expedient so to do for the maintenance of proper order or decorum--(i)refuse admission to any person into the terminal building or the movement area; or(ii)require any person in such building or such area to leave the same.
