Section 38 in The National Airports Authority Act, 1985
38. Power to make regulations .-(1) The Authority may make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the time and places of the meetings of the Authority and the procedure to be followed for the transaction of business at such meetings under sub-section (1) of section 8;(b)the conditions of service and the remuneration of officers and other employees appointed by the Authority;(c)the allotment of residential accommodation to the officers and other employees appointed by the Authority;(d)the contracts or class of contracts which are to be sealed with the common seal of the Authority and the form and manner in which a contract may be made by the Authority;(e)the storage or processing of goods in any warehouse established by the Authority under clause (g) of sub-section (3) of section 12 and the charging of fees for such storage or processing;(f)the custody and restoration of lost property and the terms and conditions under which lost property may be restored to the persons entitled thereto;(g)the disposal of any lost property in cases where such property is not restored;(h)securing the safety of aircraft, vehicles and persons using the aerodrome or civil enclave and preventing danger to the public arising from the use and operation of aircraft in the aerodrome or civil enclave;(i)preventing obstruction within the aerodrome or civil enclave for its normal functioning;(j)prohibiting the parking or waiting of any vehicle of carriage within the aerodrome or civil enclave expect at places specified by the Authority;(k)prohibiting or restricting access to any part of the aerodrome or civil enclave;(l)preserving order within the aerodrome or civil enclave and preventing damage to property therein;(m)regulating or restricting advertising within the aerodrome or civil enclave;(n)requiring any person, if so directed by an officer appointed by the Authority in this behalf, to leave the aerodrome or civil enclave or any particular part of the aerodrome or civil enclave; and(o)generally for the efficient and proper management of the aerodrome or civil enclave.(3)Any regulation made under any of the clauses (h) to (o) (inclusive) of sub-section (2) may provide that a contravention thereof shall be punishable with fine which may extend to five hundred rupees and in the case of a continuing contravention with an additional fine which may extend to twenty rupees for every day during which such contravention continues after conviction for the first such contravention.(4)No regulation made by the Authority under this section shall have effect until it has been approved by the Central Government and published in the Official Gazette.
