(1)Any person, authorised by the Director-General by general or special order in writing in this behalf, may, [at all reasonable times or intervals] [Substituted by Notification No. G.S.R. 1156 (E), dated 15.12.2016 (w.e.f. 23.3.1937).], enter any place to which access is necessary and to inspect and carry out tests on the aerodrome facilities, services and equipment, inspect aerodrome operator's documents and records, and verify the aerodrome operator's safety management system before the aerodrome license is granted or renewed and subsequently, at any other time, [for the purpose of surveillance to ensure safety and order at the aerodrome] [Substituted by Notification No. G.S.R. 1156 (E), dated 15.12.2016 (w.e.f. 23.3.1937).].
