Section 18(2) in The Bharatiya Vayuyan Adhiniyam, 2024
(2)In specifying the radius under clause (a) or clause (b) of sub-section (1) and in specifying the height of any building, structure or tree under the said clause (b), the Central Government shall have regard to—(a)the nature of the aircraft operated or intended to be operated in the aerodrome; and(b)the international standards and recommended practices governing the operation of aircraft.
