Section 3(4) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(4)At the airport having annual passenger throughput of ten million passengers per annum or above, the airport operator shall ensure that there will be three ground handling agencies including that of, -(a)the airport operator or its joint venture or its hundred percent owned subsidiary;(b)a joint venture or a subsidiary of the Air India; and(c)any other ground handling agencies appointed by the airport operator through a transparent bidding process.
