Section 1(3) in The National Airports Authority Act, 1985
(3)It applies to-(a)all aerodromes whereat domestic air transport services are operated or are intended to be operated, other than-(i)aerodromes to which the International Airports Authority Act, 1971 (43 of 1971) applies; and(ii)aerodromes and airfields belonging to, or subject to the control of, any armed force of the Union;(b)all civil enclaves; and(c)all aeronautical communication stations.
