Section 35(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)The purpose of the financial package governing any sector or the concessions to be granted for any infrastructure project will be to ensure that the same is financially viable and bankable to attract maximum private investment. The public infrastructure agencies may have to make substantial investments or grant substantial concessions to make an infrastructure sector or an infrastructure project viable. (3) [Immediately after the] [Words 'Within a period of thirty days from the date of' substituted by Punjab Act 22 of 2003.] completion of the second stage evaluation, a decision on whether or not to award the contract, shall be taken by the Board.
