(1)The Central Government, or any other authority designated by it in its behalf, may levy and collect aviation security fees on:](a)[ embarking passengers] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)](b)[ cargo transported out of an airport] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)](c)[ departing private aircrafts of general aviation] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)](d)[ chartered aircraft operations; and] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)](e)[ any other dedicated civil aviation operations] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)][at such rate or rates, as the Central Government may specify from time to time, and different rates may be specified for different categories specified herein, to meet the expenditure on aviation security] [Inserted by Notification No. G.S.R. 166 (E) dated 5.3.2014 (w.e.f. 10.3.2014)]
