(4)[ Notwithstanding anything contained in sub-rules (2) and (3), in the case of a major airport, the tariff of charges referred to in sub-rule (1) shall be such as may be determined under clause (a) of sub-section (1) of section 13 of the Airports Economic Regulatory Authority of India Act, 2008.] [Inserted by Notification No. G.S.R. 757 (E) dated 14.10.2009 (w.e.f. 23.3.1937)]
