Section 2 in Airports Authority of India (Ground Handling Services) Regulations, 2018
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"apron" means a defined area of an airport intended to accommodate aircraft for the purpose of loading or unloading passengers or cargo, refuelling, parking or maintenance;(b)"ground handling" means services necessary for an aircraft's arrival at, and departure from, an airport other than air traffic control and it includes-(i)ramp handling including activities as specified in Schedule-I;(ii)traffic handling including activities as specified in Schedule-II; and(iii)any other activity specified by the Central Government from time to time;(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;(d)"maneuvering area" means the part of an airport or an aerodrome or civil enclave to be used for take-off, landing and taxiing of aircraft but does not include apron;(e)"movement area" means part of an airport or an aerodrome or civil enclave intended for surface movement of aircraft including the maneuvering area and apron;(f)"regular employee" means a person employed and paid for a regular work directly by the employer without the intervention of a contractor; and does not include contract labourers as defined in the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);(g)"royalty" means compensation, consideration or fee paid for providing ground handling services at an airport payable to the airport operator in addition to applicable land or space rentals;(h)"Schedule" means the Schedule annexed to these regulations;(i)"self-handling" means the ground handling services relating to its own aircraft or helicopter by an airline or helicopter operator or its hundred percent owned subsidiary through its own regular employees, using equipment owned or taken on lease;(j)"terminal building" means the building or area of the airport or civil enclave which is used for embarkation or disembarkation or processing of passengers;
