Airports Economic Regulatory Authority of India Act, 2008

Chapter IV Appellate Tribunal

17. Establishment of Appellate Tribunal. -

The Central Government shall, by notification in the Official Gazette, establish an Appellate Tribunal to be known as the Airports Economic Regulatory Authority Appellate Tribunal to-

a.  adjudicate any dispute-

  i.  between two or more service providers;

  ii.  between a service provider and a group of consumer: Provided that the Appellate Tribunal may, if considers appropriate, obtain the opinion of the Authority on any matter relating to such dispute: Provided further that nothing in this clause shall apply in respect of matters-

  i.  relating to the monopolistic trade practice, restrictive trade practice and unfair trade practice which are subject to the jurisdiction of the Monopolies and Restrictive Trade Practices Commission established under sub-section (1) of section 5 of the Monopolies and Restrictive Trade Practices Act, 1969;

  ii.  relating to the complaint of an individual consumer maintainable before a Consumer Disputes Redressal Forum or a Consumer Disputes Redressal Commission or the National Consumer Redressal Commission established under section 9 of the Consumer Protection Act, 1986;

  iii.  which are within the purview of the Competition Act, 2002;

  iv.  relating to an order of eviction which is appealable under section 28K of the Airports Authority of India Act, 1994.

a. 

b.  hear and dispose of appeal against any direction, decision or order of the Authority under this Act.