Section 3 in The Airports Authority Of India (Contract) Regulations, 2003
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.
