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      • 1. Short title and commencement
      • 2. Contracts or class of contracts, which are required to be sealed with the common seal of the Authority
      • 3. Manner in which contract is to be sealed with the common seal of the Authority
      • 4. Repeal and saving clause
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Ground handling services at airports.
      • 4. Entry into terminal building or movement area.
      • 5. Security Protocol.
      • 6. Equipment.
      • 7.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Lost property to be handed over to an officer
      • 4. Delivery of lost property to the Lost Property office
      • 5. Recording and safe custody of lost property
      • 6. Restoration of lost property
      • 7. Disposal of lost property
      • 8. Examination of lost property
      • 9. Repeal and saving
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Collection of development fees.
      • 4. Development fees to have an account.
      • 5. Utilization of development fees in respect of airports other than airports managed by the Authority.
      • 6. Utilisation of development fees in respect of airports managed by the Authority.
      • 7. Accounts of the Authority.
      • 8. Passengers manifest.
      • 9. Return of development fees.
      • 10. Charging of interest.
      • 11. Display of rate of development fees.
      • 1. Short title and commencement.
      • 2. Application and Scope.
      • 3. Definitions.
      • 4. Restrictions on aircraft, vehicles and persons using the Airport or civil enclave .
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16. Prevention of danger to public arising from the use and operation of aircraft and vehicles.
      • 17. Prevention of obstruction within the Airport or civil enclave for its normal functioning.
      • 18. Prohibiting or restricting the parking or waiting of any vehicle of carriage within the Airports and Civil Enclaves.
      • 19. Entry into Terminal Building.
      • 20. Preserving order within the Airport or civil enclave and preventing damage to property therein.
      • 21. Regulating or restricting advertising within the airport or civil enclave.
      • 22. Requiring any person to leave the airport or any particular part of the airport or civil enclave.
      • 23. Photography and film shootings at airport and civil enclave.
      • 24. General Provisions.
      • 25. Penalties.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Form of notice
      • 4. Manner and service of notice, etc
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Constitution and incorporation of the Authority.
      • 4. Disqualification for office of member.
      • 5. Term of office and conditions of service of members.
      • 6. Vacation of office of member.
      • 7. Eligibility of member for reappointment.
      • 8. Meetings.
      • 9. Vacancies, etc., not to invalidate proceedings of the Authority.
      • 10. Appointment of officers and other employees of the Authority.
      • 11. Authority to act on business principles.
      • 12. Functions of the Authority.
      • 12A. Lease by the Authority.
      • 13. Undertakings of the International Airports Authority and the National Airports Authority to vest in the Authority.
      • 14. General effect of vesting of undertaking in the Authority.
      • 15. Licenses, etc., to be deemed to have been granted to the Authority.
      • 16. Tax exemption or benefit to continue to have effect.
      • 17. Guarantee to be operative.
      • 18. Provisions in respect of officers and other employees of the International Airports Authority and the National Airports Authority.
      • 19. Compulsory acquisition of land for the Authority.
      • 20. Contracts by the Authority.
      • 21. Mode of executing contracts on behalf of the Authority.
      • 22. Power of Authority to charge fees, rent, etc.
      • 22A. Power of Authority to levy development fees at airports.
      • 23. Additional capital and grant to the Authority by the Central Government.
      • 24. Fund of the Authority and its investment.
      • 25. Allocation of surplus funds.
      • 26. Submission of programme of activities and financial estimates.
      • 27. Borrowing powers of the Authority.
      • 28. Accounts and audit.
      • 28A. Definitions.
      • 28B. Appointment of eviction officers.
      • 28C. Issue of notice to show cause against order of eviction.
      • 28D. Eviction of unauthorised occupants.
      • 28E. Disposal of property left on airport premises by unauthorised occupants.
      • 28F. Power to remove unauthorised constructions, etc.
      • 28G. Power to require payment of rent or damages in respect of airport premises.
      • 28H. Powers of eviction officers.
      • 28I.
      • 28J.
      • 28JA.
      • 28K. Appeals to Tribunal.
      • 28L.
      • 28M. Finality of orders.
      • 28N. Offences under this Chapter.
      • 28O. Offences by companies.
      • 28P. Cognizance of offences.
      • 28Q. Power to obtain information.
      • 28R. Officers, etc., to aid and assist.
      • 29. Submission of annual report.
      • 30. Delegation.
      • 31. Authentication of orders and other instruments of the Authority.
      • 32. Officers and employees of the Authority to be public servants.
      • 33. Protection of action taken in good faith.
      • 34. Custody and disposal of lost property.
      • 35. Provisions relating to incometax.
      • 36. Power of the Authority to undertake certain works.
      • 37. Power to issue directions.
      • 38. Power of the Central Government to temporarily divest the Authority of the management of any airport.
      • 39. Power of the Central Government to supersede the Authority.
      • 40. Power of the Central Government to issue directions.
      • 41. Power to make rules.
      • 42. Power to make regulations.
      • 43. Rules and regulations to be laid before Parliament.
      • 44. Power to remove difficulties.
      • 45. Amendment of Act 22 of 1934
      • 46. Repeal and saving.

The Airports Authority Of India (Contract) Regulations, 2003

Published vide Notification No. AAI/PERS/EDPA/Reg./2002, dated 31.3.2003, published in the Gazette of India, Extraordinary, Part 3, Section 4, dated 1.4.2003.

253

No. AAI/PERS/EDPA/Reg./2002, dated 31 March, 2003 - In exercise of the powers conferred by sub-section (1) read with clause (e) of sub-section (2) and sub-section (4) of section 42 read with section 21 of the Airports Authority of India Act, 1994 (55 of 1994), the Airports Authority of India with the previous approval of the Central Government hereby makes the following regulations, namely:--

1. Short title and commencement .-(1) These regulations may be called The Airports Authority of India (Contract) Regulations, 2003.

(2) They shall come into force on the date of their publication in the Official Gazette.

FACT SHEET ▼

Brought into force on 1.4.2003.

2. Contracts or class of contracts, which are required to be sealed with the common seal of the Authority .-The following contracts or class of contracts shall be sealed with the common seal of the Authority, namely:--

(a) Contracts to be made with the previous approval of the Central Government;

(b) Contracts to be made with the previous approval of the Authority; and

(c) Contracts regarding loans, grants and advances sanctioned to the Authority by the Central Government.

3. Manner in which contract is to be sealed with the common seal of the Authority .-(1) The Board shall provide for the safe custody of the seal.

(2) The seal of Authority shall not be affixed to any instrument or document agreement or deed except by the Authority of a resolution of the Board or of a Committee of the Board authorised by it in that behalf, and except in the presence of at least two Directors and of the Company Secretary or such other person as the Board may appoint for the purpose and those two Directors and the Company Secretary or other person aforesaid shall sign every instrument to which the seal of the Authority is so affixed in their presence.

(3) All contracts shall be finalised by the execution of a Deed of Agreement, Deed of License, Indenture or a like instrument, as the case may be, duly signed by the Authority and the party concerned and the Deed of Agreement, Deed of License, Indenture or a like instrument, as the case may be, shall be executed, when necessary, on non-judicial paper of appropriate stamp value.

4. Repeal and saving clause .-(1) On and from the appointed date International Airports Authority of India (Contracts) Regulations, 1974 and National Airports Authority (Contracts) Regulations, 1987 shall stand repealed.

(2) Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under the aforesaid regulations so repealed, shall, in so far as it is not inconsistent with the provisions of these regulations, be deemed to have been done or taken under the corresponding provisions of these regulations.

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