Section 3(2) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(2)A foreign airline may undertake self-handling in respect of passenger and baggage handling activities excluding security functions listed in paragraph 1 of AVSEC Order No. 03/2009 dated the 21st August, 2009 [enclosed as Annexure-I] at the airport terminals restricted to the passenger check-in at pre security hold area, at all the airports except [civil enclaves:] [Substituted 'civil enclaves;' by Notification F. No. AAI/OPS/707/GHR, dated 06.03.2020 (w.e.f. 26.10.2018).][Provided that, the full self-handling, including security functions, shall be allowed to be undertaken by the designated airline 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, at any airport in India available to such airline(s) as a point of call under the bilateral Agreement, except at civil enclaves of defence airports, 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] [Inserted by Notification F. No. AAI/OPS/707/GHR, dated 06.03.2020 (w.e.f. 26.10.2018).];
