Section 12(1) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015
(1)For the effective verification, monitoring and controlling the obstructions around the airports, it shall be the responsibility of the Local, Municipal or Town Planning and Development authorities and the airport operator to ensure that the height of the structures and their locations are in accordance with the approved building plans and the No Objection Certificate issued by the concerned designated officer or the authorised officer.
