In exercise of the powers
conferred by section 42 of
the Airports Authority of India Act, 1994 (55 of 1994), the Airports Authority
of India with the previous approval of the Central Government hereby makes the
following regulations to amend the Airports Authority of India (Ground Handling
Services) Regulations, 2018, namely:- (1) These
regulations may be called the Airports Authority of India (Ground Handling
Services) Second Amendment, Regulations, 2020. (2) They
shall come into force on the date of their publication in the Official Gazette. In the Airports Authority
of India (Ground Handling Services) Regulation, 2018, in regulation 3,- (i) sub-regulation
(2), the following proviso shall be inserted, in the sub-regulation (2), for
the words "civil enclaves;" The words "civil enclaves:"
shall be substituted; (ii) after namely,:- "Provided that, the full
self-handling, including security functions, shall be allowed to be undertaken
by the designated airline of a country having a bilateral Air Transport
Agreement or Air Services Agreement with India containing a clause permitting
self-handling by the designated airlines, at any airport in India available to
such airline(s) as a point of call under the bilateral Agreement, except at
civil enclaves of defence airports, subject to the condition of compliance with
additional security measures as may be made by the Ministry of Civil Aviation
from time to time and implemented under oversight of Bureau of Civil Aviation
Security"; (iii)
in the sub-regulation (3), for the words, brackets and figure
"sub-regulation (2);" the words, brackets and figure
"sub-regulation (2):" shall be substituted; (iv)
after sub-regulation (3), the following proviso shall be inserted,
namely,:- "Provided that, the security
functions may also be undertaken by the designated cargo airline(s) of a
country having a bilateral Air Transport Agreement or Air Services Agreement
with India containing a clause permitting self-handling by the designated
airlines, subject to the condition of compliance with additional security
measures as may be made by the Ministry of Civil Aviation from time to time and
implemented under oversight of Bureau of Civil Aviation Security."AIRPORTS AUTHORITY OF INDIA (GROUND HANDLING
SERVICES) SECOND AMENDMENT, REGULATIONS, 2020
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