Section 3(3) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(3)At the cargo terminal except civil enclave, all cargo aircraft operator may undertake self handling excluding security functions listed in paragraph 1 of AVSEC Order No. 03/2009 referred to in [sub-regulation (2):] [Substituted 'sub-regulation (2);' by Notification F. No. AAI/OPS/707/GHR, dated 06.03.2020 (w.e.f. 26.10.2018).][Provided that, the security functions may also be undertaken by the designated cargo airline(s) of a country having a bilateral Air Transport Agreement or Air Services Agreement with India containing a clause permitting self-handling by the designated airlines, subject to the condition of compliance with additional security measures as may be made by the Ministry of Civil Aviation from time to time and implemented under oversight of Bureau of Civil Aviation Security.] [Substituted by Notification F. No. AAI/OPS/707/GHR, dated 06.03.2020 (w.e.f. 26.10.2018).]
