88. [ Passenger Service Fee. [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014.]
- The airport licensee may collect fees to be called the Passenger Service Fee from the embarking passengers at such rate as the Central Government may specify][The airport licencee shall utilise the fees so collected for the infrastructure and facilitation of the passengers:] [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)][Provided that the rate of fees in respect of major airports shall be as determined under clause (1) of sub-section (1) of section 13 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008)] [Substituted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)]
