act 027 of 2008 : Airports Economic Regulatory Authority of India (Amendment) Act, 2019

Airports Economic Regulatory Authority of India (Amendment) Act, 2019

ACTNO. 27 OF 2008
08 June, 2019

An Act to amend the Airports Economic Regulatory Authority of India Act, 2008.

BE it enacted by Parliament in the Seventieth Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the Airports Economic Regulatory Authority of India (Amendment) Act, 2019.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

NOTIFICATIONS
(1)
Ministry of Civil Aviation, Noti. No. S.O. 3445(E), dated September 19th, 2019, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 19th September, 2019, p. 1, No. 3139

G.S.R. 3445(E). In exercise of the powers conferred by Sub-section (2) of Section 1 of the Airports Economic Regulatory Authority of India (Amendment) Act, 2019 (27 of 2019), the Central Government hereby appoints the 26th September, 2019 as the date on which the said Act shall come into force.

Section 2. Amendment of Section 2

In Section 2 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008) (hereinafter referred to as the principal Act), in clause (i), for the words one and a half million , the words three and a half million shall be substituted.

Section 3. Amendment of Section 13

In Section 13 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:

(1-A) Notwithstanding anything contained in sub-sections (1) and (2), the Authority shall not determine the tariff or tariff structures or the amount of development fees in respect of an airport or part thereof, if such tariff or tariff structures or the amount of development fees has been incorporated in the bidding document, which is the basis for award of operatorship of that airport:

Provided that the Authority shall be consulted in advance regarding the tariff, tariff structures or the amount of development fees which is proposed to be incorporated in the said bidding document and such tariff, tariff structures or the amount of development fees shall be notified in the Official Gazette. .

DR. G. NARAYANA RAJU,

Secretary to the Govt. of India.

1. Received the assent of the President on the 06th August, 2019.

SECTIONS