Section 3(5) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(5)At the airport having annual passenger throughput of less than ten million passengers per annum, based on the traffic output and airside and terminal building capacity, the airport operator may decide on the number of ground handling agencies, not exceeding three, including that of, -(a)the airport operator or its joint venture or its hundred percent owned subsidiary;(b)a Joint Venture or a subsidiary of Air India; and(c)any other ground handling agency appointed by the airport operator through a transparent bidding process.
