Section 10 in Tamil Nadu Infrastructure Development Rules, 2012
10. Use of Tamil Nadu Infrastructure Development Fund.
(1)The Tamil Nadu Infrastructure Development Fund may be used to provide financial support for projects undertaken under the public private partnership mode in the following forms :-(a)Subsidy or capital grant during the construction period of the project intended to improve the viability of the project;(b)Operational grants during the operational period or part thereof of the project;(c)Annuity payments for a specified period in the life of the project;(d)Equity investment in the entity implementing the project including a special purpose vehicle created for the purpose;(e)Loans to the entity implementing the project including a special purpose vehicle created for the purpose;(f)Any other form of project financing which government may notify from time to time.(2)The financial support from the Tamil Nadu Infrastructure Development Fund shall constitute state support under the Act.(3)The total financial support from the Tamil Nadu Infrastructure Development Fund for a particular project in any of the forms under sub rule (1) including annuity payments, shall not in the aggregate exceed 20 percent of the total project cost :Provided that in the case of projects where the Board itself is the procuring entity and sponsoring agency, such financial support excluding annuity payments shall not exceed 40 percent in the aggregate of the total project cost.(4)Financial support from the Tamil Nadu Infrastructure Development Fund shall ordinarily be approved only after the opportunities to avail state support and other public financial support from the Sponsoring agency's own resources or regular departmental budgetary resources or Central Government Support have been exhausted.
