In exercise of the powers conferred by Sub Section (2)
read with Clause (o) and sub-section 4 of Section 42 of the Airports Authority
of India Act, 1994 (55 of 1994), and in suppression of the International
Airports Authority of India (Management of Airports) Regulations, 1982 and
National Airports Authority (Management of Airports) Regulations, 1989 except
as respect things done or omitted to be done before such suppression, Airports
Authority of India, with the previous approval of the Central Government,
hereby makes the following regulations, namely :? (1)
These regulations may be called the Airports
Authority of India (Management of Airports) Regulations, 2003. (2)
These regulations shall come into force on
the date of their publication in the Official Gazette. They shall apply to all airports and civil enclaves to
which the Airports Authority of India Act, 1994 applies. In these regulations, unless the context otherwise
requires :? (1)
"Act" means the Airports Authority
of India Act, 1994 (55 of 1994); (2)
"Authority" means the Airports
Authority of India, established under the Act; (3)
"Airport" means an aerodrome as
defined in sub-section (b) of Section 2 of the Act; (4)
"Civil Enclave" means an aerodrome
as defined in Sub-section (i) of Section 2 of the Act; (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, parking or maintenance; (6)
"Air Traffic Service" includes
flight information service, alerting service, air traffic advisory service, air
traffic control service, area control service, approach control service and
airport control service; (7)
"Chairperson" means the Chairperson
of the Authority; (8)
"Competent Authority" means in
relation to exercise of any power, the Authority, the Chairperson, and any
member authorised by the Chairperson, Airport Director or Controller of
Aerodrome or In charge of any Airport or civil enclave or any other officer specified
by the Chairperson in that behalf; (9)
"Customs Act" means the Customs
Act, 1962 (52 of 1962); (10)
"Manoeuvring Area" means that part
of the aerodrome to be used for the take off, landing and taxiing of aircraft,
excluding aprons; (11)
"Member" means a member of the
Authority; (12)
"Motor Vehicles Act" means the
Motor Vehicles Act, 1988 (59 of 1988); and (13)
"Movement Area" means that part of
an aerodrome to be used for the take off, landing and taxiing of aircraft,
consisting of the manoeuvring area and the apron(s); (1)
Between sunset and sunrise, as well as by day
when visibility is less than one thousand five hundred meters, vehicles
operating on parts of the airport or civil enclave where the Motor Vehicles
Act, 1988 does not apply, shall have their lights on. (2)
All vehicles operating on parts of the
airport or civil enclave to which the Motor Vehicles Act does not apply, when
operating in the operational area, beside the normal lights, should be fitted
with flashing obstacle lights on top of the vehicles. During night as well as
during day when visibility is less than one thousand five hundred meters, the
vehicles should keep their obstacle lights switched on when operating in the
operational area. The specifications for the obstacle lights will be as follows
:? Colour :-Flashing Blue for vehicles associated with
emergency or security and flashing yellow for other vehicles. Effective :-200 to 400 cd/m2 for yellow
light on Intensity follow-me vehicles and 40 to 400 cd/m2 of
the flash for blue or yellow lights on other vehicles. Flash Rate :- 60 to 90 flashes per minute. (3)
No person shall, without the prior permission
from the Air Traffic Control Unit of the airport, run up aircraft engine on
apron or in hangar. (4)
All vehicles operating on any part of the
airport or civil enclave, where the Motor Vehicles Act does not apply, shall
conform to the emission norms laid down by the Local Government or Competent
Authority. (5)
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 in charge of the aircraft or owner of the aircraft, or Central
Government. (6)
The pilot or owner or a person in charge of
any aircraft shall arrange to moor properly or otherwise secure his aircraft,
if he parks the aircraft in the open and not in a hangar. (7)
No person shall place an aircraft anywhere at
the airport or civil enclave other than at the area and positions designated by
the Competent Authority. (8)
No person shall transport or store any
hazardous goods or materials or animals at the airport or civil enclave unless
special permission of Competent Authority or the Central Government is taken
and brought to the notice of the Competent Authority. (9)
No person shall commit any act of causing or
tending to cause an outbreak of fire. No person shall, without obtaining 'No Objection' from
the Competent Authority fill or discharge any container including any part of
the vehicle liquid fuel, elsewhere than in a place approved for that purpose by
the Competent Authority and as prescribed in Indian Aircraft Rules, 1937. 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. No person shall slaughter or flay any animal or 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 or civil enclave except in accordance with and subject to the terms
and conditions of a permission in writing issued by the Competent Authority. (1)
No person shall drive any vehicle on premises
of the airport or civil enclave, where the Motor Vehicles Act does not apply,
unless he has been specifically authorized by the Competent Authority after
passing any test or examination as may be prescribed by the Competent
Authority. Provided, however, that the Competent Authority shall
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 or civil
enclave where the aforesaid Act is not applicable. (2)
On parts of the airport or civil enclave to
which the Motor Vehicles Act does not apply, no person shall drive a motor
vehicle recklessly or at a speed prohibited by the Competent Authority under
sub rule(3) of regulation 8. (3)
The Competent Authority shall have the right
to specify such restrictions on speed of vehicles in any part of the airport or
civil airport or civil enclave as he may deem fit and also to exercise control
on parking of vehicles at the airport or civil enclave and the driver of
vehicle shall conform to those restrictions and observe all signs and
instructions put up by the Competent Authority. (4)
No person whilst driving or propelling a
vehicle on parts of the airport or civil enclave 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 civil enclave or (ii)
a police officer or an officer of the
Authority for time being engaged in the regulation of traffic. (5)
In case an accident occurs on a part of the
airport or civil enclave where the Motor Vehicles Act does not apply, the
driver of the vehicle involved shall stop and shall report the accident to the
Competent Authority and/or to the Police Officer on duty as soon as is reasonably
practicable, and in any event before leaving the airport or civil enclave. 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 area at the airports. Drivers and
owners of such vehicles shall present themselves to the Competent Authority or
such officer(s) authorised in this behalf for such tests or checks as may be
prescribed by him for issue of certificate where such certificates have not
been applied for, to the Local Government Transport Authority. [1]Unless otherwise provided under the Act or by a general
or special order in writing by the Central Government, the use of the movement
area of Airport, 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. In the event of non?payment of the requisite fee or charges, the
Competent Authority shall have a right to detain or stop departure of the
aircraft till the fees or charges are paid to Authority, which may include the
current and accumulated dues. [2][Provided that in respect of an aircraft which is to be
exported under rule 32A of the Aircraft Rules, 1937, the current and
accumulated dues shall include only such dues that accrued in respect of that aircraft
and in relation to flights operated by that aircraft during the period
comprised of three months immediately preceding the date of declared default
and the period subsequent to the date of declared default up to the date of
departure of the aircraft from India: Provided further that the Authority shall retain the
right to recover the balance dues, if any from the concerned airline. Explanation - For the purposes of this regulation, the
date of declared default means the date on which the application for
deregistration of the aircraft has been submitted to the Director General of
Civil Aviation under the Aircraft Rules, 1937.] [3][Provided also that the Authority shall give a notice in
writing to the applicant for deregistration within five working days of
receiving the intimation from the Director General of Civil Aviation regarding
filing of the application for deregistration of the aircraft under sub-rule (7)
of rule 30 of the Aircraft Rules, 1937, requiring him to pay the dues referred
in the first proviso before seeking permission for the departure of the
aircraft from India.] In the process of landing, taking off, taxiing or parking
an aircraft or in any way using the airport or civil enclave, if any
damage is caused to the lighting or other fixtures at the airport or civil
enclave, the owner or operator of the aircraft concerned shall be liable for
paying damage charges as may be determined by the Authority. In the event of an accident involving an aircraft within
the premises of the airport or civil enclave, the person in-charge or commander
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 twenty
four hours. 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 or erect
any Transmitter or Receiver antenna at the airport without the specific
approval of the Competent Authority. No person shall smoke in or otherwise bring any naked
light into or in any place anywhere within thirty meters 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 any
directive issued in this behalf. The Competent Authority shall have the power to remove or
cause to be removed any person from the airport or civil enclave area if in the
opinion of that authority such person's presence is not legitimate and is
likely to obstruct the normal functioning of the airport or civil enclave and
is likely to endanger the safety of aircraft or other persons. (1)
The Competent Authority may issue local
orders from time to time in regard to use of the airport or civil enclave as
contained in these regulations. (2)
Towed aircraft shall follow the routes
prescribed by the air traffic control service. (3)
All vehicles operating in the movement area
shall be, if required by the Competent Authority, fitted with radio or
telephone equipment enabling two-way communication with the ground units as may
be specified by the Competent Authority. (1)
No person shall unlawfully obstruct in any
way or interfere with the proper use of the airport or civil enclave. (2)
No person shall obstruct unlawfully any
person acting in the execution of his duty in relation to the operation of the
airport or civil enclave including the conveyance of passengers, 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, dharnas or procession likely to obstruct or
interfere with proper use and orderly functioning of the airport or civil
enclave or to cause serious public disorder or obstruct or interfere with the
comfort, convenience and safety of passengers using the airport or civil
enclave. (5)
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 the
purpose. (6)
No person shall without approval of the
Competent Authority dig or cut trenches for any purpose such as laying
electrical or communication or data cables etc. (1)
No person shall, without the permission of
the Competent Authority, drive or park 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 decided by the Competent Authority from time to
time for parking of vehicles in such authorised places. (2)
No person shall, on parts of the airport or
civil enclave to which the Motor Vehicles Act does not apply, wait, leave or
park a vehicle or equipment 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 towed away at the expense of the owner
without liability for damage thereto arising from or out of such removal or
towage. (4)
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 or civil
enclave area shall be regulated by a local order issued by the Competent
Authority. (1)
No person shall enter the Terminal
Building or part of such building unless he holds a valid admission ticket
issued by Authority valid for entry therein or valid entry permit : Provided that this sub-regulation shall not apply to : (a)
any passenger embarking, disembarking or in transit
who holds a valid 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 Competent Authority and who is in possession of valid airport
entry permit . (2)
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 and shall be produced for examination on
demand by any official authorised in this behalf by the Competent Authority. (3)
(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 Competent Authority may, if he is satisfied that it is
necessary or expedient to do so 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, to leave the same. (4)
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. (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. (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 or civil enclave. (2)
The Competent Authority may remove or cause
to be removed at the cost of the party concerned any unauthorised boards,
advertisements, posters, counters, kiosks or other structures within the
airport or civil enclave premises. Any person acting in contravention of these
regulations can be asked by the Competent Authority or their authorised
representative to leave the airport or civil enclave area. (1)
No person shall take or cause or permit to be
taken at the airport or civil enclave any photographs, still or video filming,
except with the prior permission in writing to be granted by Competent
Authority. (2)
However, no such permission shall
be required by passengers or their relatives for taking still photographs or
video film on the City side and in non-sterile areas of the terminal building. (3)
No person shall voluntarily obstruct movement
of passengers, movement of aircraft and working of Government and Airlines
offices at the airport or civil enclave and shall undertake photography only
under the supervision of the Representative of the Authority. (4)
The person authorised to compose film
shooting shall ensure that the film shooting shall not attract the public
likely to cause breach of peace and proper functioning of the airport or civil
enclave. (5)
The person permitted to take photographs
shall be liable to pay to the Authority the charges as decided by Competent
Authority from time to time. However, still photography for non-commercial
purpose on the city side and inside the Terminal Building shall not attract any
charges. (6)
The competent authority for granting
permission for photography and film shooting inside the Terminal Buildings and
on the Land side will be Airport Director or In charge of the airport or civil
enclave and for the Air-side, competent authority will be Director General of
Civil Aviation. (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 civil enclave 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 airport or civil enclave, shall inform the Competent
Authority in advance of the schedules of arrival and departure times of the
aircraft, calling at the airports or civil enclaves, and shall obtain slot
approval for their schedules from Authority. (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 Competent
Authority. (4)
Furniture and Fixtures provided in the
airport or civil enclave 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. Explanation .- here the 'misuse' means that the facility is used for
the purpose other than for which the same is provided (5)
No person shall without the permission of the
Competent Authority sell or distribute or offer anything for sale or hire or
make any offer of services within the airport or civil enclave. (6)
The users of the airport or civil enclave
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 or civil enclave 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, including, security clearance from Bureau of Civil Aviation Security
formed under Ministry of Civil Aviation in 1988, for establishments operating
inside the security hold area. (8)
The Competent Authority or any other person
authorised by the Chairperson 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 or carrying out his duties
under these regulations. (9)
Obstruction of authorised persons - No person
shall voluntarily obstruct any person acting in the exercise of the powers or
in the discharge of his duties under these regulations. (10)
The holder of valid Photo Identity Card shall
display the same while entering into or being in the Terminal Building or any
part thereof of civil airports or civil enclaves. [4][Any person contravening the provisions of these regulations
shall be punishable with fine in accordance with the provisions of sub-section
3 of section 42 of
the Act.] [1] Substituted
by the Airports Authority of India (Management of Airports) Amendment
Regulations, 2017 vide Notification No. AAI/PERS/EDPA/Reg/2002 dated 26.07.2017
for the following:- "Any person contravening any of the provisions 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(twenty rupees) for everyday during which such
contravention continues after conviction for the first such contravention." [2] Inserted
by the Airports Authority of India (Management of Airports) Amendment
Regulations, 2018 vide Notification No OPS/764/Legal/2017/Pt.1314 dated
16.11.2018. [3] Inserted
by the Airports Authority of India (Management of Airports) Amendment Regulations,
2019 vide Notification No. Ops/764/Legal/2017/Pt.1314 dated 27.03.2019. [4] Substituted
by Airports Authority of India (Management of Airports) Second Amendment
Regulations, 2020, vide Notification No. AAI/PERS/EDPA/Reg./2002, dated
26.09.2020, for the following:- "1[Any person contravening any of
the provisions of these regulations shall be punishable with fine
which may extend to five thousand rupees and in the case of continuing
contravention with an additional fine which may extend to five hundred rupees
for everyday during which such contravention continues after conviction for the
first such contravention.]"AIRPORTS AUTHORITY OF INDIA (MANAGEMENT OF AIRPORTS)
REGULATIONS, 2003
PREAMBLE