Section 20 in Airports Authority of India (Management of Airports) Regulations, 2003
20. Preserving order within the Airport or civil enclave and preventing damage to property therein.
(1)No person using the airport or civil enclave shall handle, interfere with or in any way meddle with fixtures, fittings, equipment or other property of the Authority.(2)No person shall behave in a disorderly, indecent or offensive manner within the airport or civil enclave area.(3)No person shall be in a state of intoxication while within the airport or civil enclave.(4)Every person handling or using equipment or property of the Authority shall do so in accordance with the directions and instructions which may be issued by the Competent Authority.(5)No person shall smoke inside departure or arrival and sterile lounges at airport or civil enclave except where designated smoking chambers or areas are established.(6)No person shall use any language likely to cause offense or annoyance to any person.(7)No person shall display any flag, banner, poster, emblem or write slogans in or around the airport or civil enclave or on any part of Terminal Building.(8)No person shall throw in open, loose papers, cigarette buts or ash, plastic cups or glass etc. in the airport or civil enclave including terminal building, and that such items shall be deposited at designated bins, provided at the airport or civil enclave.(9)No person shall, without the permission of the competent authority, remove, displace, damage, deface, or alter any building structure or other property whether movable or immovable (including bill or notice boards) forming part of or provided for or in connection with the airport or civil enclave or erect or place on any part of the airport or civil enclave any such structure or property.(10)No person shall spit or paste chewing gum at any place of Terminal Building of airports or civil enclaves.
