(1)No person shall enter or be in the terminal building of any Government aerodrome or public aerodrome or part of such building or any other area in such aerodrome notified in this behalf by the Central Government unless he holds an admission ticket issued by the aerodrome operator or an entry pass issued by the Commissioner of Security (Civil Aviation) [or any person authorized by the Central Government in this behalf] [Substituted for the words "or any other officer authorised by the Central Government in this behalf" by Notification No. G.S.R. 744 (E) 9.10.2009 (w.e.f. 23.30.1937)].
