Section 23 in Airports Authority of India (Management of Airports) Regulations, 2003
23. Photography and film shootings at airport and civil enclave.
(1)No person shall take or cause or permit to be taken at the airport or civil enclave any photographs, still or video filming, except with the prior permission in writing to be granted by Competent Authority.However, no such permission shall be required by passengers or their relatives for taking still photographs or video film on the City side and in non-sterile areas of the terminal building.(2)No person shall voluntarily obstruct movement of passengers, movement of aircraft and working of Government and Airlines offices at the airport or civil enclave and shall undertake photography only under the supervision of the Representative of the Authority.(3)The person authorised to compose film shooting shall ensure that the film shooting shall not attract the public likely to cause breach of peace and proper functioning of the airport or civil enclave.(4)The person permitted to take photographs shall be liable to pay to the Authority the charges as decided by Competent Authority from time to time. However, still photography for non-commercial purpose on the city side and inside the Terminal Building shall not attract any charges.(5)The competent authority for granting permission for photography and film shooting inside the Terminal Buildings and on the Land side will be Airport Director or In charge of the airport or civil enclave and for the Air-side, competent authority will be Director General of Civil Aviation.
