Section 2(a) in The Airports Economic Regulatory Authority Of India Act, 2008
(a)"aeronautical service" means any service provided-(i)for navigation, surveillance and supportive communication thereto for air traffic management;(ii)for the landing, housing or parking of an aircraft or any other ground facility offered in connection with aircraft operations at an airport;(iii)for ground safety services at an airport;(iv)for ground handling services relating to aircraft, passengers and cargo at an airport;(v)for the cargo facility at an airport;(vi)for supplying fuel to the aircraft at an airport; and(vii)for a stakeholder at an airport, for which the charges, in the opinion of the Central Government for the reasons to be recorded in writing, may be determined by the Authority;
