Section 17 in The National Airports Authority Act, 1985
17. Power of the Authority to charge fees, rent, etc .-(1) The Authority may,-
(i)with the previous approval of the Central Government, charge fees or rent,-(a)for the landing, housing or parking of aircraft or for any other service or facility offered in connection with aircraft operations at any aerodrome or heliport.Explanation .-In this sub-clause "aircraft" does not include an aircraft belonging to any armed force of the Union and "aircraft operations" do not include operations of any aircraft belonging to the said force;(b)for providing air traffic services, ground safety services, aeronautical communications and navigational aids and meteorological services at any aerodrome and at any aeronautical communication stations;(c)for the amenities given to the passengers and visitors at any aerodrome, civil enclave or heliport;(d)for the use and enjoyment by persons of facilities and other services provided by the Authority at any aerodrome, civil enclave or heliport;(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 aerodrome or heliport.(2)The Authority may also charge, with the previous approval of the Central Government, fees for providing air navigation services referred to in sub-section (4) of section 12 at the airports to which the International Airports Authority Act, 1971 (43 of 1971), applies.
