Section 17 in The International Airports Authority Act, 1971
17. Power of the Authority to charge fees, rent, etc.
The Authority may,--(i)with the previous approval of the Central Government, charge fees or rent,--(a)for the landing, housing or parking of aircrafts or for any other service or facility offered in connection with aircraft operations, at any airport, heliport or airstrip.Explanation.--In this sub-clause "aircraft" does not include an aircraft belonging to the Indian Defence Services and "aircraft operations" do not include operations of any aircraft belonging to the said Services;(b)for the amenities given to the passengers and visitors at any airport, heliport or airstrip;(c)for the use and enjoyment by persons of facilities and other services provided by the Authority at any airport, heliport or airstrip;(ii)with due regard to the instructions that the Central Government may give to the Authority, from time to time, charge fees or rent from persons who are given by the Authority any facility for carrying on any trade or business at any airport.
