Section 4(3) in The Airports Authority of India (Major Airports) Development Fees Rules, 2011
(3)Every Development Fees Escrow Account shall have the following sub-accounts maintained, controlled and operated by a scheduled bank as per the escrow agreement to be executed by the Authority with such scheduled bank, namely:-(a)Development Fees Receipt Account;(b)Development Fees Statutory Dues Account;(c)Development Fees Disbursement Account;(d)Development Fees Surplus Account.
