Section 17 in The Airports Economic Regulatory Authority Of India Act, 2008
17. Establishment of Appellate Tribunal. - The Central Government shall, by notification in the Official Gazette, establish an Appellate Tribunal to be known as the Airports Economic Regulatory Authority Appellate Tribunal to-
(a)adjudicate any dispute-(i)between two or more service providers;(ii)between a service provider and a group of consumer:Provided that the Appellate Tribunal may, if considers appropriate, obtain the opinion of the Authority on any matter relating to such dispute:Provided further that nothing in this clause shall apply in respect of matters-(i)relating to the monopolistic trade practice, restrictive trade practice and unfair trade practice which are subject to the jurisdiction of the Monopolies and Restrictive Trade Practices Commission established under sub-section (1) of section 5 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969);(ii)relating to the complaint of an individual consumer maintainable before a Consumer Disputes Redressal Forum or a Consumer Disputes Redressal Commission or the National Consumer Redressal Commission established under section 9 of the Consumer Protection Act, 1986 (68 of 1986);(iii)which are within the purview of the Competition Act, 2002 (12 of 2003);(iv)relating to an order of eviction which is appealable under section 28-K of the Airports Authority of India Act, 1994 (55 of 1994);(b)hear and dispose of appeal against any direction, decision or order of the Authority under this Act.
