Section 8 in Special Rules for Regulating the Construction and Maintenance in the Vicinity of Civil Aerodromes, 1970
8. Refusal of permission.
- (i) If the Aerodrome Authority or Station Commander of the Air-field, Air-force and Installations objects to the proposed work or any part thereof, the municipal council shall refuse permission for the work or its parts, as the case may be.(ii)Permission shall not be given by the municipal council for erection, re-erection of or making alterations in a building, installation or structure in vicinity of a Civil Aerodrome or Air-force, Air-field and installations, if "No Objection Certificate" is not received by the municipal council from the Aerodrome Authority or the Station Commander of the Air-force, Air-field and Installations, as the case may be -(a)if the height of the proposed work exceeds or would when carried out, exceed the limit specified in Schedule I in the case of Civil Aerodrome and the limit specified in Schedule II in the case of the Air-force, Air-field and Installations; and(b)if the proposed work involves the construction of chimneys letting out smoke.
