The Airports Authority of India Act, 1994
37.Power to issue directions.-
- The Authority or any officer specially authorised by
it in this behalf may form time to time, by order issue directions consistent
with the provisions of the aircraft Act.1934 (22 of 1934)and the rules made there under,
with respect to any of the matters specified in clauses (f) (h) (I) (j) (k) (m)
(p) (qq) and (r) of sub-section 92) of section 5 of that Act, to any person or
persons engaged in aircraft operations or using any airports Heliport, or civil
enclave in any case where the authority or the officer is satisfied that in the
interest of the security of India of
for securing the security of the air-craft it is necessary to do so.
- every direction issued under sub-section 910 shall be complied with by the
person or persons to whom such directions is issued.
- if any person wilfully fails to comply with any direction issued under this
section, he shall be punishable with imprisonment for a term which may extend
to six months or with fine may extend to five thousand rupees or worth both.
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