Section 2(1) in The Airports Authority of India (Major Airports) Development Fees Rules, 2011
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Airports Authority of India Act, 1994 (55 of 1994);(b)"Airports Economic Regulatory Authority" means the Airports Economic Regulatory Authority established under section 3 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008);(c)'Airport Operator' means a person or authority managing and operating a major airport;(d)'Authority' means the Airports Authority of India constituted under section 3 of the Act;(e)'Development fees' means the development fees levied under section 22A of the Act;(f)'Scheduled bank' shall have the meaning assigned to it in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).
