Section 16(3) in The International Airports Authority Act, 1971
(3)Without prejudice to the generality of the provisions contained in sub-section (1) and (2) the Authority may--(a)plan, develop, construct and maintain runways, taxiways, aprons and terminal and ancillary buildings at the airports;(b)construct residential buildings and create townships for its employees;(c)establish and maintain hotels, restaurants and rest rooms at or near the airports;(d)establish warehouses at the airports for the storage or processing of goods;(e)arrange for postal, money exchange, insurance and telephone facilities for the use of passengers and other persons at the airports;(f)make appropriate arrangements for watch and ward at the airports;(g)regulate and control the plying of vehicles, and the entry and exit of passengers and visitors, in the airports with due regard to the protocol functions of the Government of India;(h)develop and provide consultancy services in India and abroad in relation to planning and development of airports or any facilities thereat;(i)establish and manage heliports and airstrips;(j)provide such transport facilities as are, in the opinion of the Authority, necessary to the passengers travelling by air;(k)form one or more companies under the Companies Act, 1956 (1 of 1956.) or under any other law relating to companies to further the efficient discharge of the functions imposed on it by this Act; and(l)take all such steps as may be necessary or convenient for, or may be incidental to, the exercise of any power or the discharge of any function conferred or imposed on it by this Act.
