(1)Any person, authorised by the Director-General by general or special order in writing in this behalf, [shall have unrestricted and unlimited access] [Substituted 'may, at all reasonable times or intervals, enter any place to which access is necessary and' by Notification No. G.S.R. 1096(E), dated 9.11.2018 (w.e.f. 23.3.1937).] to inspect and carry out tests on the aerodrome facilities, services and equipment, inspect aerodrome operator's documents and records, and verify the aerodrome operator's safety management system before the aerodrome license is granted or renewed and subsequently, at any other time, [for the purpose of surveillance to ensure safety and order at the aerodrome] [Substituted by Notification No. G.S.R. 1156 (E), dated 15.12.2016 (w.e.f. 23.3.1937).].(2)The aerodrome operator shall allow the person so authorised, access to any part of the aerodrome or any aerodrome facility, including equipment, records, documents and operator's personnel and shall co-operate in conducting the activities referred to in sub-rule (1).
