Section 19(v) in Telangana Infrastructure Development Enabling Act, 2001
(v)The Infrastructure Authority would then weigh the technical, commercial and financial aspects of the Original Project Proponent's proposal and the concession agreement along with the evaluation of the projects by the Government Agency or the Local Authority and ascertain if the scale and scope of the project is in line with the requirements of the State and whether the sharing of the risks as proposed in the Concession Agreement is in conformity with the risk-sharing frame work as adopted or proposed by the Government for similar projects, if any and if the project is in conformity with long term objective of the Government;
