Section 1(3) in The Airports Authority Of India Act, 1994
(3)It applies to-(a)all airports whereat air transport services are operated or are intended to be operated, other than airports and airfields belonging to, or subject to the control of, any armed forces of the Union;(aa)[ all private airports in so far as it relates to providing air traffic service, to issue directions under section 37 to them and for the purposes of Chapter V-A;](b)all civil enclaves;(c)all aeronautical communication stations; and(d)all training stations, establishments and workshops relating to air transport services.
