Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NATIONAL AIRPORTS AUTHORITY (MANAGEMENT OF AIRPORTS) REGULATIONS, 1989 CONTENTS 1. Short title and commencement 2. Definitions 3. Restrictions on aircraft, vehicles and persons using aerodrome, etc 4. Prevention of danger to public arising from the use and operation of aircraft and vehicles 5 . Prevention of obstruction within the aerodrome for its normal functioning 6. Prohibiting or restricting the parking or waiting of any vehicle or carriage within the aerodromes 7. Entry into Terminal Building 8. Preserving order within the aerodrome and preventing damage to property therein 9 . Regulation or restricting advertising within the aerodrome and Aeronautical Communication Stations 10. Requiring any person to leave the aerodrome or Aeronautical Communication Station or any particular part of the aerodrome 11. Photography at aerodrome 12. General Provisions 13. Penalties NATIONAL AIRPORTS AUTHORITY (MANAGEMENT OF AIRPORTS) REGULATIONS, 1989 1No Sec:-9.2.4.-In exercise of the powers conferred by sub-section (i) read with clauses (h), (i), (k), (l), (m) and (o) of sub-section (2) and with sub-section (4) of Section 38 of the National Airports Authority Act, 1985 (64 of 1985), the National Airports Authority, with the approval of the Central Government hereby makes the following regulations, namely :- 1. Short title and commencement :- (1) These regulations may be called the National Airports Authority (Management of Airports) Regulations, 1989. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires :- (2) "Aeronautical Communication Stations" means any establishment used for communication and navigation ; (including Control Tower VOR. Radar and other similar establishments). (3) "aerodrome reference point", in relation to an aerodrome, means a designated point established In the horizontal plane at or near the geometric centre of that part of the accordance reserved for the departure of landing of aircraft. (5) "apron" means a defined area, on a land aerodrome. intended to accommodate aircraft for purposes of loading or unloading passengers, mail or cargo, refuelling, parting or maintenance; (7) "Chairman" means the Chairman of the Authority. (8) "Competent Authority" means, in relation to exercise of any power under the Act the Authority, the Chairman, any member authorised by the Chairman or any other Officer of the Authority specified by the Chairman in that behalf : (9) "control tower" means a unit established at an aerodrome to provide air traffic control to aerodrome traffic ; (11) "Manoeuvring area" means that part of an aerodrome to be used for take off and landing of aircraft and for the surface movement of aircraft associated with take-off and landing excluding aprons; (12) "member" means a member of the Authority ; (14) "movement area" means that part of the aerodrome intended for the surface movement of the aircraft and includes the manoeuvring area and apron ; (15) "pilot In command" means the pilot responsible for the operation and safety of the aircraft during flight. 3. Restrictions on aircraft, vehicles and persons using aerodrome, etc :- (4) No person shall commit any act of causing or tending to cause an outbreak of fire. (5) No person shall transport or store any hazardous goods (or materials) or animals at the aerodrome without special permission of the Competent Authority. (6) No person shall without the prior permission of the Competent Authority light a fire elsewhere than in a place constructed for that purpose. (8) 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 of any mechanical or electrical or radio navigational or communication stations, machinery line, post or other thing whatever being part of or used in the said apparatus or in the working thereof. (9) No person shall slaughter or flay any animal or deposit or drop any filth, garbase 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 Competent Authority. (10) No person shall without the permission of Competent Authority let loose or graze animals at the aerodrome. (11) No person shall tamper or interfere with any aircraft or any thing used in connection with any aircraft. (12) 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. (13) 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. (14) The Airlines, its agents or any owner or operator of an aircraft involving night parking on the apron, shall ensure that the aircraft is properly and security moored to avoid risks due to high wind velocity or bad weather conditions. (15) All aircraft movement including running of engines, allocation of parking bays push back of aircraft or taxing shall be controlled by the Air Traffic Control Unit in accordance with the laid down procedures and practices promulgated through NOTICE To AIRMEN or Aeronautical Information Circulars issued from time to time in pursuance of International Civil Aviation Organisation recommendations. (16) The Airlines, their agents or owner of an aircraft shall ensure that all ramp equipment including ladders, trolleys or other loadlng/ off-loading vehicles on apron are properly braked and, where appropriate on jacks to minimise the risk of movement when subjected to jet blast or propeller slipstream. They should also ensure that litter or rubbish is not left on the parking bays as it may constitute a great risk due to jet suction of engines. (18) All apron users shall exercise proper caution to be away from the jet effluxes and propeller slip streams of aircraft starting engines or taxing out in the movement area. (19) No person shall without obtaining 'No Objection' from the appropriate Competent Authority run up an aircraft engine in a hangar. (23) The Competent Authority shall have the right to specify such restrictions on speed of vehicles in any part of the aerodromes as he may deem fit and also to exercise control on parking of vehicles at the aerodrome and the vehicle shall conform to those restrictions and observe all signs and instructions that may be put up by the Competent Authority. (26) No person shall place an aircraft anywhere at the aerodrome other than at the areas and positions designated by the Competent Authority. (27) 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 aerodrome by an aircraft shall be subject to payment of such landing, parking or housing fees or charges as are levied by the Authority from time to time. (28) In the process of landing, taking-off, taxing or parking an aircraft or in any way using the aerodrome, if any damage is caused to the lighting or other aerodrome fixtures, the owner of the aircraft concerned shall be liable for damage as may be determined by the Authority. (29) In the event of an accident involving an aircraft within the premises of the aerodrome, the person-in-command of the aircraft or the owner, the operator or the hirer of the aircraft shall notify to the Competent Authority as soon as possible but not later than 24 hours. (30) No person shall wilfully and without good cause operate, or attempt to operate, any switch or lever of any escalator of lift upon or near which is displayed a notice that it is intended only to be operated In case of emergency. (31) 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 liable 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 degrade, obstruct or repeatedly interrupt by its emission radiation or induction, aeronautical communication services at the airports. (33) The Competent Authority 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 aerodrome or is likely to endanger the safety of the aircraft or other persons. 4. Prevention of danger to public arising from the use and operation of aircraft and vehicles :- (1) The Competent Authority may issue local orders from time to time in regard to use of the aerodrome 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 Competent Authority. (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 appropriate Air Traffic Control Units as may be specified by the Competent Authority. (5) All parking/ housing of aircraft shall be subject to the payment of prescribed charges/ tariff to be determined by the Authority. 5. Prevention of obstruction within the aerodrome for its normal functioning :- (1) No person shall obstruct or interfere with the proper use of the aerodrome. (2) No person shall obstruct any person acting in the executing of his duty in relation to the operation of the aerodrome and facilities thereof including the conveyance of passenger, their beggage and other goods, and the maintenance and servicing of aircraft. (3) No agency responsible for the executive of civil/electrical or any other maintenance works of any nature, either permanent or temporary. in the movement area of an aerodrome shall enter or cross any part of such area except with the prior approval and subject to such conditions as may be determined by the competent authority. (4) Any person, contractor or agency duly authorised for the execution of such works shall exercise reasonable care to avoid the problems of jet blast and noise of aircraft by providing lockout men for the working force deployed by him for the execution of such works. (5) 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, reception, recording, reproduction or amplification of sound, speech or images. (6) 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 aerodrome or to cause serious public disorder or obstruct or interfere with the comfort, convenience and safety of passengers using the aerodrome. (7) 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 aerodrome area. (8) 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 room Intended or designated for that purpose. 6. Prohibiting or restricting the parking or waiting of any vehicle or carriage within the aerodromes :- (1) No person shall without the permission of the Competent Authority, 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 aerodrome 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 liability for damage thereto arising from or out of such removal or stowage. (4) No person shall park a vehicle at the aerodrome 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 taxies within the aerodrome area shall be regulated by a local order issued by the Competent Authority. 7. Entry into Terminal Building :- (2) No person shall enter, or be in the Technical Building or part of such building or area, unless he holds a valid permit for entry therein issued by the Competent Authority. (3) No person shall enter, or be in the Aeronautical Communication Stations or part of such building or area, unless he holds a valid permit for entry therein issued by the Competent Authority. (4) An admission ticket may be obtained from the Competent Authority on payment of such amount as may be specified by the Competent Authority from time to time. (5) An admission ticket shall be valid for entry only into such building or part for which it has been issued. (6) The admission ticket shall be non-transferable and shall be produced for examination on demand by any officer authorised in this behalf by the Competent Authority. (7) A permit shall be valid for the period specified therein, irrespective of the number of enteries into any such building or part thereof as may be indicated in that pass. (8) Every person holding a permit shall exhibit the same on his person at the time of entering the Terminal Building or Technical Building or the Aeronautical Communication Station or any part thereof. (9) Notwithstanding anything contained in these regulations, the Competent Authority 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 any of these buildings or any part of such buildings, or require any person in such building or part thereof to leave the same. (10) Every person shall comply with any notice prohibiting or restricting access of any person or vehicle to any building, road or part of the Terminal Building at airports or Technical Building or Aeronautical Communication Stations. 8. Preserving order within the aerodrome and preventing damage to property therein :- (1) No person using the aerodrome shall handle, interfere with or in any way middle with fixtures, fittings, equipment or other property of the authority. (2) Every person handling or using equipment or property of the Authority shall do in accordance with the directions and instructions which may be issued by the Competent Authority. (3) No persons shall be have in a disorderly, indecent or offensive manner within the accordance area. (4) No person shall be in a state of intoxication while within the aerodrome 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 aerodrome or Aeronautical Communication Stations any flag, banner, poster, or emblem likely to cause a breach of peace. (7) No person shall enter aerodrome premises and Aeronutical Communication Stations including any building or outside area with an animal except under a permission in writing by the Competent Authority 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 aerodrome and Aeronautical Communication Stations or erect or place on any part of the aerodrome any such structure or property. 9. Regulation or restricting advertising within the aerodrome and Aeronautical Communication Stations :- (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 aerodrome ; or Aeronautical Communication Stations. (2) The Chairman or any other officer of the aerodrome specified by the Chairman In that behalf 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 aerodrome and Aeronautical Communication Stations premises. 10. Requiring any person to leave the aerodrome or Aeronautical Communication Station or any particular part of the aerodrome :- Any person in contravention of these regulations can be asked by t h e Competent Authority to leave the aerodrome area or the Aeronautical Communication Station. 11. Photography at aerodrome :- No person shall take or cause or permit to be taken at the aerodrome 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. 12. 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 aerodrome 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 aerodromes, shall inform the Competent Authority in advance of the schedules of arrival and departure times of the aircraft calling at the aerodromes. (3) The Airline companies or their representative shall provide traffic statistics in respect of their operations in such form and at such intervals as may be required by the Competent Authority. (4) Furniture and fixtures provided in the aerodrome 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 Competent Authority sell or distribute anything offer anything for sale or hire or make any offer of services within the aerodrome. (6) The users of the aerodrome 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 aerodrome 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 Chairman, any Member or other officer of the aerodrome specified by the Chairman in that 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. (10) No person shall interfere with the pilot or with any member of the operating crew of an aircraft or temper with any equipment of the aircraft or any other visual or instrument landing aids/radio navigational aids maintained at or near an aerodrome or Aeronautical Communication Stations under the control of the Authority. (11) No person other than the occupant of an aircraft, manoeuvring in accordance with the rules, may enter upon the landing area of an aerodrome without the consent of the Officer- in-charge of the Aerodrome or the concerned Air Traffic Control. 13. 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 Twenty rupees for everyday during which such contravention continues after conviction for the first such contravention. C.K.S. Raje, Air Marshal, PVSM, AVSM Chairman, National Airports Authority