Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 16 in The Aircraft (Security) Rules, 2011 16. Contingency Plan. (1)The aerodrome operator shall make contingency plans to deal with acts of unlawful interference with the approval the Commissioner.(2)The contingency plan shall be tested at such regular intervals as may be specified by the Commissioner.
