89. [ User development fees. [Substituted by Notification No. G.S.R. 757 (E)dated 14.10.2009 (w.e.f. 23.3.1937)]
- The licensee may -(i)levy and collect at a major airport the User Development Fee at such rate as may be determined under cluase (b) of sub-section (1)of section 13 of the Airports Economic Regulatory Authority of India Act, 2008;(ii)levy and collect at any other airport the User Development Fee at such rate as the Central Government may specify.]
