The Airports Authority of India Act, 1994
27.Borrowing powers of the Authority.-
- The Authority may with the consent of the Central
Government or in accordance with the terms of any general or special authority given to it by the
Central Government borrow money from any source by the issue of bonds
debentures or such other instruments as it may deem fit for discharging all or
any of its functions under this Act.
- The Central government may guarantee in such manner as it
thinks the repayment of the principal and the payment of interest thereon with
respect to the loans borrowed by the Authority under sub-section (1).
- Subject to such limits as the Central Government may from
time to lay down, the Authority may borrow temporarily by way of overdraft or
otherwise such amounts as it may required for discharging its functions under
this Act.
Back