Constitution of India, 1949
264.Special provisions as to major ports and
aerodromes.-
(1) Notwithstanding anything in this
Constitution, the President may by public notification direct that as from such
date as may be specified in the notification-
(a) any law made by
Parliament or by the Legislature of a State shall not apply to any major port
or aerodrome or shall apply thereto subject to such exceptions or modifications
as may be specified in the notification, or
(b) any existing law
shall cease to have effect in any major port or aerodrome except’ as respects
things done or omitted to be done before the said date, or shall in its
application to such port or aerodrome have effect subject to such exceptions or
modifications as may be specified in the notification.
(2) In this article-
(a) "major
port" means a port declared to be a major port by or under any law made by
Parliament or any existing law and includes all areas for the time being
included within the limits of such port;
(b)
"aerodrome" means aerodrome as defined for the purposes of the
enactment's relating to airways, aircraft and air navigation.