Section 40(1) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(1)Notwithstanding anything contained in any other law enacted by the State Legislature, the concessionaire may charge, recover and appropriate the [tariff in accordance with the terms and conditions of the concession agreement] [Words 'tariff levied' substituted by Punjab Act 22 of 2003.] in respect of use of any facility or product or service related to or arising out of an infrastructure project, where the development, operation and maintenance of such infrastructure project has been done by the concessionaire at its own expense.
