The Airports Authority of India Act, 1994

22.Power the Authority to charge fees, rent , etc.-

The Authority may-

1. with the previous approval of the Central Government charge fees or rent-

1. for the landing housing or parking of aircraft or for any other service or facility offered in connection with aircraft operation at any airport heliport or airstrip. Explanation-In this sub-clause aircraft does not include an aircraft belonging to any armed force of the Union and aircraft operation does not include operations of any aircraft belonging to the said force:

2. for providing air traffic services, ground safety services, aeronautical  communications and navigational aids and meteorological services at any airport an at any aeronautical communication station;

3. for the amenities given to the passengers and visitors at any airport civil enclave heliport or airstrip;

4. for the use and employment by persons of facilities and other services provided by the Authority at any airport civil enclave heliport or airstrip;

2. with due regard to the instructions that the Central Government may give to the Authority from time to time charge fees of rent from persons who are given by the Authority any facility for carrying on any trade or businesses t any airport heliport or airstrip.

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