Section 2 in The Airports Authority of India (Major Airports) Development Fees Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Airports Authority of India Act, 1994 (55 of 1994);(b)"Airports Economic Regulatory Authority" means the Airports Economic Regulatory Authority established under section 3 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008);(c)'Airport Operator' means a person or authority managing and operating a major airport;(d)'Authority' means the Airports Authority of India constituted under section 3 of the Act;(e)'Development fees' means the development fees levied under section 22A of the Act;(f)'Scheduled bank' shall have the meaning assigned to it in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).(2)Words and expressions used but not defined in these rules shall have the same meanings as assigned to them in the Act and the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008).
