Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INTERNATIONAL AIRPORTS AUTHORITY OF INDIA (MANAGEMENT OF AIRPORTS) REGULATIONS, 1982 CONTENTS 1. Short title and commencement 2. Application and scope 3. Definitions 4. Restrictions on aircraft 5. Prevention of danger to public arising from the use and operation of aircraft and vehicles 6 . Prevention of obstruction within the Airport for its normal functioning 7. Prohibiting or restricting the parking or waiting of any vehicle or carriage within the airports 8. Entry into airports 9 . Preserving order within the airport and preventing damage to property therein 10. Regulation or restricting advertising within the airport 11. Requiring any person to leave the airport or any particular part of the airport 12. Photography at airports 13. General Provisions 14. Penalties INTERNATIONAL AIRPORTS AUTHORITY OF INDIA (MANAGEMENT OF AIRPORTS) REGULATIONS, 1982 INTERNATIONAL AIRPORT AUTHORITY OF INDIA NOTIFICATION New Delhi, the 4th October, 1982 1. Short title and commencement :- (1) These regulations may be called, the International Airports Authority of India (Management of Airports) Regulations. 1982. (2) These regulations shall come into force on the date of their publication in the Official Gazette. 2. Application and scope :- They shall apply to the International Airports of Bombay (Santa Cruz), Calcutta (Dum Dum), Delhi (Palam) and Madras (Meenambakkarn) and any other aerodromes which may be notified as such under clause (13) of Section 1 of the International Airports Authority Act, 1971 except that these regulations shall not apply to the Government employees and that or Authority when engaged on official duties directly connected with aircraft operations. 3. Definitions :- In these regulations, unless the context otherwise requires,- (1) 'Act' means the International Airports Authority Act, 1971 (43 of 1971); (2) 'Authority' means the International Airport Authority of India, established under the Act : (3) 'Airport' means an aerodrome as defined in Sub-section (a) of Section 2 of the Act ; (4) 'Apron' means a defined area, on a land aerodrome, intended to accommodate aircraft for purposes of loading or unloading passengers, mail or cargo, refuelling, parking or maintenance; (5) 'Chairman' means the Chairman of the Authority ; (6) 'Competent Authority' means in relation to exercise of any power, the Authority, the Chairman, any member authorised by the Chairman, General Manager of Airport or any other officer specified by the Chairman in that behalf ; (7) 'Customs Act' means the Customs Act, 1962 ; (8) 'Manoeuvring Area' means that part of the airport to be used for the take-off and landing of aircraft and for the surface movement of airport associated with take-off and landing, excluding aprons; (9) 'Member' means a member of the Authority ; (10) 'Motor Vehicle Act' means the Motor Vehicles Act, 1939 ; and (11) 'Movement Area' means that part of airport intended for the surface movement of aircraft which include the manoeuvring area and apron. 4. Restrictions on aircraft :- vehicles and persons using the airport.- (1) Between sunset and sunrise, as well as by day when visibility is less than 500 metres, vehicles operating on parts of the airport where the Motor Vehicles Act, 1939 does not apply shall have their lights on. (2) Besides the normal lights, fuel trucks operating on parts of the airport to which the Motor Vehicles Act does not apply, shall be fitted with at least three lights which are clearly visible on all sides, the colour of the lights shall be yellow for service vehicles and red for emergency vehicles. (3) No person shall commit any act of causing or lending to cause an outbreak of fire. (4) No person shall transport and/or store any hazardous goods or materials or animals at the airport unless special permission of the General Manager of the Airport is taken and in doing so shall observe such stipulations as may be laid down by the General Manager of the airport. (5) No person shall without the prior permission of the General Manager of Airport, light a fire elsewhere than in a place constructed for that purpose. (6) No person shall, without obtaining 'No Objection' from the General Manager of Airport, fill or discharge any container including any part of the vehicle liquid fuel, elsewhere than in a place approved for that purpose by the General Manager of Airport and as prescribed in Indian Aircraft Rules. (7) No person without lawful authority or reasonable excuse shall tamper or interfere with or damage or remove or misuse or attempt to tamper or interfere with any telephone or public address system, any lift, escalator, conveyor belt or any mechanical or electrical or wireless telegraph apparatus machinery line, post or other thing whatever being part of or used in the said apparatus or in the working thereof. (8) No person shall slaughter or flay any animal of deposit or drop any rubbish, filth, garbage or any other polluted or obnoxious matter which attracts or is likely to attract vultures or other birds and animals in the airport except in accordance with and subject to the terms and conditions of a permission in writing issued by the General Manager of Airport. (9) No person shall, without the permission of the General Manager of Airport, let loose or graze animals at the airport. (10) No person shall tamper or interfere with any aircraft or anything used in connection with any aircraft. (11) No person shall enter or climb upon or attempt to enter or climb upon any part of any aircraft without the authority of the person incharge of the aircraft or owner of the aircraft. (12) No person shall enter or get on or attempt to enter or to get on any vehicle, truck, trolley or aircraft steps or tamper with the brakes or other part of its mechanism without lawful authority or reasonable excuse. (13) The pilot or owner or a person incharge of any aircraft shall arrange to moov properly or otherwise secure if he parks the aircraft not in a hanger but in the open. (14) No person shall, without obtaining 'No Objection' from the General Manager of Airport, run up an aircraft engine in a hanger. (15) No person shall drive any vehicle on parts of the airport, where the Motor Vehicles Act does not apply, unless he has not been specifically authorised by the General Manager of the Airport after passing any test or examination as may be prescribed by the Competent Authority : Provided, however, that the General Manager of Airport may also require such a person to possess licence under the Motor Vehicles Act, after passing such test or examination as may be prescribed thereunder before permitting him to drive any vehicle in those parts of the airport where the aforesaid Act is not applicable. (16) No such mobile equipment or vehicles as have not been issued with certificate of fitness by the local Government Transport Authority, shall be permitted to operate in the movement areas at the airports. Drivers and owners of such vehicles shall present them to the General Manager of Airport or such officer(s) authorised in this behalf for such tests or checks as may be prescribed by him for issue of certificates where such certificates have not been applied for to the Local Government Transport Authority: Provided that all or any such equipment or vehicles as have been issued with certificate of fitness by the Local Government Transport Authority may be required by the General Manager of Airport to be presented to him or such other officer authorised in this behalf by him for such checks or tests as deemed necessary by him for the purpose of safe operations. (17) On parts of the airport to which the Motor Vehicles Act does not apply, no person shall drive a motor vehicle recklessly or at a speed prohibited by the General Manager under clause 18. (18) The General Manager, of the Airport shall have the right to specify such restrictions on speed of vehicles in any part of the airport as he may deem fit and also to exercise control on parking of vehicles at the airport and the vehicle shall conform to those restrictions and observe all signs and instructions that may be put up by the General Manager of Airport. (19) No person whilst driving or propelling a vehicle on parts of the airport to which the Motor Vehicles Act does not apply, shall neglect, fail or refuse to comply with an Indication or direction given by either :- (i) a traffic sign placed on or near such parts of the airport, or (ii) a police officer or an officer of the authority for time being engaged in the regulation of traffic. (20) In case an accident occurs on a part of the airport where the Motor Vehicles Act does not apply, the driver of the vehicle involved shall stop and shall report the accident to the General Manager of the airport and, or to the Police Officer on duty as soon as reasonably practicable, and in any event before leaving the airport. (21) No person shall place an aircraft anywhere at the airport other than at the area and positions designated by the General Manager of Airport. (22) Unless otherwise provided under the Act or by general or special order in writing by the Central Government, the use of the movement area of an aircraft by an aircraft shall be subject to payment of such landing, parking or housing fees or subject to payment of such landing, parking or housing fees or charges as are levied by the authority from time to time. (23) In the process of landing, taking-off, taxying or parking an aircraft or in any way using the airport, if any damage is caused to the lighting or other airport fixtures, the owner of the aircraft concerned shall be liable for damage as may be determined by the authority. (24) In the event of an accident involving an aircraft within the premises of the airport, the person-in-command of the aircraft or the owner, the operator or the hirer of the aircraft shall notify to the airport General Manager as soon as possible but not later than 24 hours. (25) No person shall wilfully and without good cause operate, or attempt, to operate, any switch or lever of any escalator or lift upon or near which is displayed a notice that it is intended only to be operated In case of emergency. (26) No person shall work or use any mechanical, electrical or other device line, system, electrical or electronic apparatus that generates, or designed to generate or Ilable to generate electro- magnetic energy at frequencies of not more than 3,000 GHz in such a manner as to endanger the functioning of radio navigation services, or other safety services or seriously degrades, obstructs or repeatedly interrupts by Its emission, radiation or induction a radio communication service at the airports. (27) No person shall smoke in or otherwise bring any paked light into or in any place anywhere within 100 ft. or 30 metres near an aircraft or a store of liquid fuel or explosive where any such act is prohibited by notice or under the provisions of the Aircraft Act, 1934 the Aircraft Rules. 1937 and/or any directive issued in this behalf. (28) General Manager of Airport shall have the power to remove or cause to be removed any person from an aircraft if in the opinion of that authority such person's presence is likely to obstruct the normal functioning of the airport or is likely to endanger the safety of the aircraft or other persons. 5. Prevention of danger to public arising from the use and operation of aircraft and vehicles :- (1) The General Manager of Airport may issue local orders from time to time in regard to use of the airport as contained in these regulations. (2) Only such towing vehicles (tractors) as have been approved by the Authority for the purpose may tow aircraft and in doing so follow the towing routes which may be determined by the General Manager of airport. (3) All vehicles operating in the operational area shall be, if required by the Competent Authority, fitted with radio/telephone equipment enabling two-way communication with the ground units as may be specified by the General Manager of airport. 6. Prevention of obstruction within the Airport for its normal functioning :- (1) No person shall obstruct or interfere with the proper use of the airport. (2) No person shall obstruct any person acting in the execution of his duty in relation to the operation of the Airport, including the conveyance of passenger, their baggage and other goods, and the maintenance and servicing of aircraft. (3) Without the permission of the competent authority no person shall to the annoyance of any other person sing, dance, shout, play musical instrument or erect any apparatus for transmission, receipt, recording, reproduction or amplification of sound, speech or Images. (4) No person shall organise or take part in any public assembly, demonstration or procession likely to obstruct or interfere with proper use and orderly functioning of the airport or to cause serious public disorder or obstruct or interfere with the comfort, convenience and safety of passengers using the airport. (5) No person shall without the permission of the competent authority dig soil or cut or remove turf or erect structures temporary or permanent within the airport area. (6) No person shall without the approval of the competent authority store cargo, drums, cases, building materials, spare parts and other objects outside the places or rooms intended or designated for that purpose. 7. Prohibiting or restricting the parking or waiting of any vehicle or carriage within the airports :- (1) No person shall without the permission of the General Manager of Airport drive or place a vehicle elsewhere than in a place provided for the passage or accommodation for such vehicles. He shall be liable to pay charges at such rates as prescribed by the Competent Authority for parking of vehicles in such places. (2) No person shall on parts of the airport to which the Motor Vehicles Act does not apply, wait, leave or park a vehicle in excess of the permitted time in an area where the period of waiting is restricted by notice or order. (3) Any vehicle parked in an unauthorised place, or in excess of the permitted time of the parking, shall be liable to be removed or caused to be removed and stowed away at the expense of the owner without Ilability for damage thereto arising from or out of such removal or stowage. (4) No person shall park a vehicle at the airport for the purpose of plying for hire except in an authorised car park approved by the competent authority. (5) No person shall ply a taxi for hire except from an authorised stand approved for that purpose and indicated by proper signs. The operation of the taxis within the airport area shall be regulated by a local order issued by the General Manager of Airport from time to time. 8. Entry into airports :- (1) No person shall enter, or he-in, the Terminal Building or part of such building, unless, he Isolds an admission ticket valid for entry therein : Provided that this sub-regulation shall not apply to : (a) any passenger embarking, disembarking or in transit who holds an air ticket or ; (b) any person who is engaged on regular duty and is exempted from the provisions of this sub-rule by General or special order in writing from the Chairman. (2) An admission ticket may be obtained from the airport authority on payment of such amount as may be specified by the Chairman from time to time. (3) The admission ticket will be non-transferable and shall be produced for examination on demand by any officer authorised in this behalf by the Chairman. (4) (a) An admission ticket may be a single entry ticket authorising single entry or a seasonal entry ticket authorising several entries during a season, that is to say, a month a quarter, or half year, into the terminal building or part of such building. (b) A single entry ticket shall be valid for entry once only, into such building or part. (c) A seasonal entry ticket shall be valid for the period specified therein, irrespective of the number of entries into such building or part. (d) Notwithstanding anything contained in these regulations, the Chairman, the General Manager of the airport or any other officer authorised by the Chairman in this behalf may, if he is satisfied that it is necessary or expedient so to do for the maintenance of proper order or decorum, refuse admission to any person into the terminal building or any part of such building, or require any person in such building or part. (5) Every person shall comply with any notice prohibiting or restricting access of any person or vehicle to any building, road or part of the airport. 9. Preserving order within the airport and preventing damage to property therein :- (1) No person using the airport shall handle, interfere with or in any way meddle with Fixtures, fittings, equipment or other property of the authority. (2) 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. (3) No person shall behave in a disorderly, indecent or offensive manner within the airport area. (4) No person shall be in a state of intoxication while within the airport area. (5) No person shall use any language likely to cause offence or annoyance to any person. (6) No person shall display on any part of the Airport any flag, banner, poster or emblem likely to cause a breach of peace. (7) No person shall enter airport premises including any building or outside area with an animal except under a permission in writing by the General Manager of Airport laying down the conditions of such entry. (8) 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 erect or place on any part of the airport any such structure or property. 10. Regulation or restricting advertising within the airport :- (1) No person shall without the permission of the competent authority post, distribute or display signs, advertisements, circular or other printed or written matter at the airport. (2) The General Manager of the Airport may remove or cause to be removed at the cost of the party concerned any unauthorised boards, advertisement, posters, counters, kiosks or other structures within the airport premises. 11. Requiring any person to leave the airport or any particular part of the airport :- Any person acting in contravention of these regulations can be asked by the General Manager of Airport to leave the airport area. 12. Photography at airports :- No person shall take or cause or permit to be taken at the airport any photograph, except in accordance with and subject to the terms and conditions of a permission in writing granted by the Director General of Civil Aviation under rule 13 of the Indian Aircraft Rules, 1937. 13. General Provisions :- (1) The Authority assumes no liability whatsoever for damage, which might be sustained by any person or company in consequence of the fact that the airport or any part thereof and its facilities cannot at the discretion of the authority be made available temporarily for use for valid reasons or due to circumstances beyond the control of the authority. (2) The Airline companies or their representatives at the airports, shall inform the General Manager of airport in advance of the schedules of arrival and departure times of the aircraft calling at the airports. (3) The Airline companies or their representatives shall provide traffic statistics in respect of their operations in such form and at such intervals as may be required by the General Manager. (4) Furniture and fixtures provided in the airport premises for the use of passengers and visitors shall be used only for the purpose for which they are intended and shall not be put to any misuse. (5) No person shall without the permission of the General Manager airport sell or distribute anything, offer anything for sale or hire or make any offer of services within the airport. (6) The users of the airport shall be liable to pay compensation to the authority for any damage or loss which may be caused to the property of the authority as a result of not following these regulations. orders or instructions issued by the competent authority from time to time. (7) No person shall carry on any trade or business at the airport without obtaining specific permission or licence from the competent authority who shall have the right to refuse for reasons to be recorded in writing or grant such permission and if granting, subject to such terms and conditions, as may be determined by the competent authority. (8) The General Manager of the airport or any other person authorised by the Chairman by special or general order in writing In this behalf may at all reasonable times enter any place to which access is necessary for the purpose of exercising the powers of carrying out his duties under these regulations. (9) Obstructions of authorised persons.-No person shall voluntarily obstruct any person acting in the exercise of his powers or In the discharge of his duties under these regulations. 14. Penalties :- Any person contravening any of the provision of these regulations shall be punishable with fine which may extend to five hundred rupees and in the case of continuing contravention, with an additional fine which may extend to Rs. 20 for everyday during which such contravention continues after conviction for the first such contravention. Capt. A.M. Kapur, Chairman International Airport Authority of India, Yashwant Place, Chanakyapuri, New Delhi-110 021.