Section 12(6) in The National Airports Authority Act, 1985
(6)Nothing contained in this section shall be construed as -(a)imposing an obligation on the Authority to discharge any function or duty other than the function mentioned in sub-section (4) and the duties arising therefrom with respect to any aerodrome to which this Act does not apply;(b)authorising the disregard by the Authority of any law for the time being in force; or(c)authorising any person to institute any proceeding in respect of duty or liability to which the Authority or its officers or other employees would not otherwise be subject.
