Section 1 in Tamil Nadu Infrastructure Development Act, 2012
1. Short title, extent, application and commencement.
(1)This Act may be called the Tamil Nadu Infrastructure Development Act, 2012.(2)It extends to the whole of the State of Tamil Nadu.(3)It shall apply to all Projects of a value exceeding rupees five hundred crore implemented by a public agency:Provided that the Government may, by general or special order, apply the provisions of this Act, to any public-private partnership project, the project value of which is less than rupees five hundred crore:Provided further that it shall not apply to any Project undertaken by the Central Government or a public sector undertaking of the Central Government, either independently or as a joint venture with the State Government.Explanation. - For the purpose of this sub-section, in the case of a public-private partnership project, "project value" means, where the private sector participant is, -(a)required to make capital investment, the value of the asset or facility to be created including the cost of land, if the cost of the land is to be borne by the private sector participant; or(b)not required to make capital investment, the current replacement value of the asset or facility, whose operation and maintenance shall be the responsibility of the private sector participant.(4)It shall come into force on such date as the Government may, by notification, appoint.
