Section 2(c) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(c)"Ground Handling Agency" means an [entity, with distinct and independent existence at the airport,] [Substituted 'entity' by Notification No. F. No. AAI/OPS/707/GHR, dated 24.9.2019 (w.e.f. 26.10.2018).] established for the purpose of providing ground handling service at an airport and security cleared by the Bureau of Civil Aviation Security and duly appointed by the airport operator;
