- A license for an aerodrome shall not be granted to any person other than--(a)a citizen of India; or(b)a company or a body corporate:Provided that--(i)it is registered and having its principal place of business in India;(ii)it meets the equity holding criteria specified by the Central Government from time to time; or(c)the Central Government or a State Government or any company or any corporation owned or controlled by either of the said Governments; or(d)a society registered under the Societies Registration Act, 1860 (21 of 1860).
