Section 9 in The Airports Authority of India (Major Airports) Development Fees Rules, 2011
9. Return of development fees.
- Every person or body of persons who or which collects the development fees shall, file in respect of every month within thirty days of the following month to the Authority, a return showing particulars of the flights operated, number of passengers carried, amount of development fees levied and collected under these rules in respect of each voyage operated during the month.
