Section 22 in The Airports Authority Of India Act, 1994
22. Power of Authority to charge fees, rent, etc .-The Authority may,-
(i)with the previous approval of the Central Government, charge fees, or rent-(a)for the landing, housing or parking of aircraft or for any other service or facility offered in connection with aircraft operations at any airport, heliport or airstrip.Explanation .-In this sub-clause "aircraft" does not include an aircraft belonging to any armed forces of the Union and "aircraft operations" does not include operations of any aircraft belonging to the said force;(b)for providing air traffic services, ground safety services, aeronautical communications and navigational aids and meteorological services at any airports and at any aeronautical communication station;(c)for the amenities given to the passengers and visitors at any airport, civil enclave, heliport or airstrip;(d)for the use and employment by persons of facilities and other services provided by the authority at any airport, civil enclave heliport or airstrip;(ii)with due regard to the instructions that the Central Government may give to the authority, from time to time, charge fees or rent from persons who are given by the authority any facility for carrying on any trade or business at any airport, heliport or airstrip.[22-A. Power of Authority to levy development fees at airports.- [The Authority may,-(i)after the previous approval of the Central Government in this behalf, levy on, and collect from, the embarking passengers at an airport other than the major airports referred to in clause (h) of section 2 of the Airports Economic Regulatory Authority of India Act, 2008 the development fees at the rate as may be prescribed;(ii)levy on, and collect from, the embarking passengers at major airport referred to in clause (h) of section 2 of the Airports Economic Regulatory Authority of India Act, 2008 the development fees at the rate as may be determined under clause (b) of sub-section (1) of section 13 of the Airports Economic Regulatory Authority of India Act, 2008, and such fees shall be credited to the Authority and shall be regulated and utilised in the prescribed manner, for the purposes of-](a)funding or financing the costs of upgradation, expansion or development of the airport at which the fee is collected; or(b)establishment or development of a new airport in lieu of the airport referred to in clause (a); or(c)investment in the equity in respect of shares to be subscribed by the Authority in companies engaged in establishing, owning, developing, operating or maintaining a private airport in lieu of the airport referred to in clause (a) or advancement of loans to such companies or other persons engaged in such activities.]
