Section 21 in Airports Authority of India (Management of Airports) Regulations, 2003
21. Regulating or restricting advertising within the airport or civil enclave.
(1)No person shall without the permission of the Competent Authority post, distribute or display signs, advertisements, circular or other printed or written matter at the airport or civil enclave.(2)The Competent Authority may remove or cause to be removed at the cost of the party concerned any unauthorised boards, advertisements, posters, counters, kiosks or other structures within the airport or civil enclave premises.
