Section 1(3) in The International Airports Authority Act, 1971
(3)It applies, in the first instance, to the aerodromes of Bombay (Santa Cruz), Calcutta (Dum Dum), Delhi (Palam) and Madras (Meenambakkam) and the Central Government may, by notification in the Official Gazette, apply the provisions of this Act to any other areodrome whereat international air transport services are operated or are intended to be operated and with effect from such date as may be specified in the notification.
