Airports Economic Regulatory Authority of India Act, 2008

2. Definitions. -

In this Act, unless the context otherwise requires,-

a.  "aeronautical service" means any service provided-

  i.  for navigation, surveillance and supportive communication thereto for air traffic management;

  ii.  for the landing, housing or parking of an aircraft or any other ground facility offered in connection with aircraft operations at an airport;

  iii.  for ground safety services at an airport;

  iv.  for ground handling services relating to aircraft, passengers and cargo at an airport;

  v.  for the cargo facility at an airport;

  vi.  for supplying fuel to the aircraft at an airport; and

  vii.  for a stake-holder at an airport, for which the charges, in the opinion of the Central Government for the reasons to be recorded in writing, may be determined by the Authority;

a. 

b.  "airport" means a landing and taking off area for aircrafts, usually with runways and aircraft maintenance and passenger facilities and includes an aerodrome as defined in clause (2) of section 2 of the Aircraft Act, 1934;

c.  "airport user" means any person availing of passenger or cargo facilities at an airport;

d.  "Appellate Tribunal" means the Airports Economic Regulatory Authority Appellate Tribunal established under section 17

e.  "Authority" means the Airports Economic Regulatory Authority established under sub-section (1) of section 3;

f.  "civil enclave" means an area, if any, allotted at an airport belonging to any armed force of the Union, for use by persons availing of any air transport services from such airport or for the handling of baggage or cargo by such service, and includes land comprising of any building and structure on such area;

g.  "Chairperson" means the Chairperson of the Authority appointed under sub-section (2) of section 4;

h.  "leased airport" means an airport in respect of which a lease has been made under section 12A of the Airports Authority of India Act, 1994;

i.  "major airport" means any airport which has, or is designated to have, annual passenger throughput in excess of one and a half million or any other airport as the Central Government may, by notification, specify as such;

j.  "Member" means a Member of the Authority and includes the Chairperson;

k.  "prescribed" means prescribed by rules made under this Act;

l.  "private airport" has the same meaning as assigned to it in clause (nn) of section 2 of the Airports Authority of India Act, 1994;

m.  "regulations" means regulations made by the Authority under this Act;

n.  "service provider" means any person who provides aeronautical services and is eligible to levy and charge user development fees from the embarking passengers at any airport and includes the authority which manages the airport;

o.  "stake-holder" includes a licensee of an airport, airlines operating thereat, a person who provides aeronautical services, and any association of individuals, which in the opinion of the Authority, represents the passenger or cargo facility users;

p.  words and expressions used but not defined in this Act and defined in the Airports Authority of India Act, 1994 shall have the same meanings respectively assigned to them in that Act.

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