Parliament received the assent of the President on the 06-08-2019 in regard to Airports Economic Regulatory Authority of India (Amendment) Act, 2019.
Airports Economic Regulatory Authority of India (Amendment) Act, 2019 will amend the Airports Economic Regulatory Authority of India Act, 2008.
Following are amendments introduced in the act:
- In Section 2 of the Airports Economic Regulatory Authority of India Act, 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.
- In Section 13 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:—
“(1A) 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.”
Ministry of Law and Justice
